A.RENGANATHAN Vs. REGISTRAR, GANDHIGRAM RURAL INSTITUTE

JUDGEMENT

(1.) The petitioner appearing in person submits that he is not pressing this writ petition as against the third respondent for the present.

(2.) In view of the above submission, this writ petition is dismissed as not pressed as against the third respondent, while granting liberty to the petitioner to implead the third respondent in future litigation, if circumstance warrants.

(3.) This writ petition has been filed challenging the show cause notice vide Ref.No.GRI-DTBU/Estt.3/DRH&S/2025-2026/4547, dtd. 9/2/2026, issued by the first respondent, whereby the petitioner is required to show cause as to why a major penalty under Rule 11 r/w Rule 19 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (in short, "CCS (CCA) Rules " should not be imposed upon him basing upon the inquiry report dtd. 6/1/2026.