SHITLA PRASAD GUPTA Vs. U.O.I.

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) The challenge in the present writ petition is made to a show cause notice dated 27.09.2017 issued to the petitioner. While disagreeing with the report of the inquiry officer, which exonerates the petitioner, opposite party no. 2 has issued the said show cause notice.

(3.) The sole submission raised by learned counsel for petitioner is that the said show cause notice, which runs in six pages, after referring to the facts of the case, concludes "therefore the charges framed against aforesaid Shri Shitla Prasad Gupta are fully proved." The said conclusion as per him, does not leave any scope to show cause, as the decision is already taken by the authority. Now the impugned notice is no more a show cause notice but amounts to a final order.