HCL INFOSYSTEM LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By virtue of this writ petition, challenge is laid to communications dated 25.12.2014 and 02.12.2014 which are appended as Annexure P1(collectively) at pages 35 to 37 of the paper book.

(2.) Shorn of verbiage, the principal ground, on which challenge is laid to the aforementioned orders, is that, the purported show cause notice dated 16.05.2014 (in short SCN), issued to the petitioner, did not indicate the penal action, which the respondent proposed to take against the petitioner.

(3.) In sum, it is the contention of the petitioner that by virtue of the impugned orders, it has been black-listed without the penal action, that the respondent, proposed to take being indicated in the SCN.