SOJI JOS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court aggrieved by Ext.P17 notice. Although various contentions raised in the writ petition in its challenge Ext.P17 notice, I am of the view that at this stage an interference under Article 226 is not required, since it is open to the petitioner to file his objections to Ext.P17 notice and thereafter get the matter adjudicated. Thus, without prejudice to the right of the petitioner to move the authority through a reply to Ext.P17 notice, the writ petition in its challenge against Ext.P17 notice is dismissed.