SHARDA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Rule is made returnable forthwith.

(2.) Learned Advocate Mr. S.C. Mehadia waives service for both the respondents. Petition is, therefore, heard by consent.

(3.) In the midst of hearing, it transpires that though the complaint at the stage of notice of showcause of dismissal is maintainable, and merits of impugned order can be scrutinized, this exercise is avoidable.