NOHAR SINGH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P-1 dtd. 1/6/2019. The impugned order in the present writ petition is the show cause notice in respect of some alleged irregularities committed by the petitioner while he was posted as Deputy General Manager in respondent No. 2 Corporation at Raigarh.

(2.) At the outset, this Court is not inclined to entertain the writ petition for the simple reason that the petitioner has been issued with only a show cause notice. The petitioner has been given a chance to reply to the show-cause notice and the respondents inturn are now expected to properly appreciate the reply before they proceed further with the show-cause notice.

(3.) It is a settled position of law that the High Court under Article 226 of the Constitution of India would not sit as an Administrative Appellate Body on the show-cause notice issued and decide the veracity of contents of show-cause notice.