PRATIBHA V. ANAND Vs. STATE OF M.P.

JUDGEMENT

(1.) BOTH the petitions are similar in nature and the impugned order in both the petitions is common and, therefore, with the consent of parties, matters are analogously heard.

(2.) FACTS are taken from W.P.No.5484/12.

(3.) TO elaborate, learned counsel for the petitioners submits that the petitioners were served with a show cause notice on 7.1.2008 by respondent No.3 which was followed by two other show cause notices issued on 16.1.2008 and 24.1.2008. It is stated that the respondent No.3 has no authority, jurisdiction and competence to initiate any kind of disciplinary proceedings against the petitioners. On 11.7.2008, respondent No.3 recommended for transfer of the petitioners.