(1.) Rule. Rule made returnable forthwith. Heard finally, with consent of the learned counsel for the parties.
(2.) This petition is filed with following prayer :
(3.) The learned counsel appearing for the petitioner invites our attention to the show cause notice and submits that no specific ground has been set out in the show cause notice, therefore, on that ground alone entire proceedings based upon said show cause notice stands vitiated. He further submits that mandate of provisions of Sec. 56 (1) (a) (b) of the Maharashtra Police Act, 1951 (for short "Act of 1951") has not been adhered too by the authority, while issuing show cause notice and also passing the order by respondent No.