SANTOSH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner seeks direction to quash and set aside the show-cause notice dtd. 14/2/2019 (Annexure-A).

(2.) Learned advocate for the petitioner submitted that the reason for challenging the show-cause notice is that the sponsoring authority has taken into consideration a stale offence of the year 2018 and the show-cause notice is issued in the year 2019 and to cover up the period the sponsoring authority has recorded stereotyped statement of the so called secret witnesses.

(3.) As against this, learned Additional Public Prosecutor has placed on record a report of the concerned authority to indicate that subsequently also, the petitioner has indulged into antisocial activities, for which offences have been registered against him.