POLAM VEERABHADRA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is directed against the show cause notice dated 15-11-1995 in Ref. (B2) 1047/92 issued by the third respondent calling upon the petitioner to appear before the third respondent on 4-12-1995 in connection with the social status claim of the petitioner and also to file necessary explanation in that behalf.

(2.) This Court while directing notice before admission, stayed all further proceedings pursuant to the impugned show cause notice, by an order dated 4-12-1995. However, when the matter came up today for extension of further time granted by this Court on 4-12-1995, this Court felt that the matter could be disposed of as the writ petition is directed only against a show cause notice.

(3.) Sri Nalin Kumar, learned counsel appearing on behalf of the petitioner primarily contended that the petitioner was subjected to enquiries on earlier occasion also by the Criminal Investigation Department (C.I.D.) and a detailed report was also prepared by the said department. It is alleged that in cases of social status claim, there cannot be numerous enquiries as it would cause hardship to the petitioner. It is further stated that a Division Bench of this Court in Govt. of Andhra Pradesh v. R. K. Ragala, AIR 1994 Andh Pra 238 has held that several enquiries in respect of social status claim of a person are not warranted. Therefore, it is urged that in view of this decision, the show-cause notice issued by the third respondent is not tenable.