RAM NARAIN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the respondents states that no enquiry has been held against the petitioner. Resultantly, punishment awarded to the petitioner was being in violation of natural justice. Consequently, the impugned order. cannot be sustained and the same is quashed. However, respondents are at liberty to issue fresh show cause notice to the petitioner in accordance with law. Petition allowed.