RAJNEESH LAMBA Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of.

(3.) Vide the present petition, the petitioner is seeking quashing of the show cause notice dtd. 20/5/2022 served upon him by the respondents for termination of his services by invoking powers under Sec. 10 of the SSB Act, 2007 read with Rule 19 of the SSB Rules, 2009 or any such order which may be passed by the respondents in pursuance of the said Show Cause Notice.