SATISH CHANDRA KUDESIA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) By means of this writ petition, a prayer has been made for quashing of the notice dated 29.6.1995, contained In Annexure-12 to the writ petition and the order through which the same has been served by the Jal Nigam upon the petitioner on June 30, 1995.

(2.) So far the prayer for quashing of Annexure-6 dated 28.11.1989 is concerned, namely, the order of punishment inflicted by the U. P. Jal Nigam, learned counsel for the petitioner has fairly conceded that since the appeal against the said order of punishment is already pending, second prayer is not pressed. Once a matter is receiving attention of the appellate authority, it is only appropriate that the petitioner must wait for the decision of the said authority.

(3.) So far the show cause notice dated 29.6.1995 is concerned, it has been issued by the State Government under Rule 69 of U. P. Civil Services (Classification Control and Appeal) Rules. According to the said notice, the State Government has taken a decision to take action according to the above said Rule 69. A show cause notice has thus been served upon the petitioner.