AJAY KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) NO one was present for the petitioner on the first call. No one is present for the petitioner even on the second call although it is 2.45 P.M. I am hence proceeding to dispose of the writ petition on merits.

(2.) BY this writ petition filed under Article 226 of the Constitution of India, petitioner impugns the show cause notice dated 27.1.2015 issued by the respondent no.1. By the show cause notice, petitioner has been called upon to explain his case, as to why the petitioner's candidature should not be cancelled and the petitioner be prevented from appearing in Staff Selection Commission's examinations for three years on account of unfair means indulged by him in the examination conducted by the respondent no.2 on 15.4.2012. The show cause notice dated 27.1.2015 reads as under: -

(3.) The show cause notice in question was issued pursuant to the order dated 17.11.2014 passed in W.P.(C) No. 7604/2014, and by which order the earlier show cause notice dated 10.6.2013 and the order dated 27.1.2014 passed by the respondent no.2 were quashed but liberty was given to issue a fresh show cause notice alongwith the relevant information to substantiate the allegations against the petitioner. The earlier show cause notice and order were quashed because petitioner was not confronted with the material on the basis of which petitioner's candidature was cancelled and he was debarred.