SHUGANTH TELECOM CONTRACTOR Vs. ADDITIONAL COMMISSIONER AND BHARAT SANCHAR NIGAM LIMITED (A GOVT OF INDIA ENTERPRISE) REP BY ITS GENERAL MANAGER

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of certiorarified mandamus, challenging the show cause notice of the first Respondent, dated 21.10.2010.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that the Petitioner may be permitted to file a detailed reply to the impugned show cause notice, dated 21.10.2010, within a specified time. Thereafter, the first Respondent shall be directed to consider the reply filed by the Petitioner and to pass appropriate orders, on merits and in accordance with law, in the light of the circular bearing circular No. 123/5/2010-TRU, dated 24.05.2010.

(3.) The learned Counsel appearing on behalf of the Respondents has no objection for this Court passing an order, as prayed for by the Petitioner.