SHRIRANG SHARAD PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Challenge in the present writ petition is to the show-cause notice dated 12.06.2019 whereby the respondent No. 2 has sought for an explanation of the petitioner as to why the promotion that was granted to the petitioner as early as on 25.11.2005 should not be recalled.

(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.