SUBHASH CHAND Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Sandip Chandra, learned Standing Counsel for the respondents no. 1 to 3.

(2.) No notice be issued to respondent no. 4 taking into consideration the nature of order proposed to be passed.

(3.) Learned counsel for the petitioner, after arguing the matter at some length, prays that as he has already been given a show cause notice dtd. 22/6/2023 alongwith the inquiry report against which he has already submitted his reply on 10/7/2023 as such he prays that the competent authority may be directed to consider the said reply in accordance with law and pass a reasoned and speaking order.