DEEPIKA MAURYA Vs. STATE OF HP

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ACCORDING to the petitioner Annexure P-11 show cause notice is issued without conducting any inquiry. This aspect of the matter has been brought to the notice of the 3rd respondent vide Annexure P-12. Since the petitioner has submitted Annexure P-12 reply, necessarily before finalising the proceedings, the Disciplinary Authority has to look into the same and consider the same with respect to the contentions advanced in the reply. In that view of the matter, it is not necessary for this Court to go into the various contentions taken by the petitioner. All these contentions are left open. The writ petition is disposed of directing the 3rd respondent to look into Annexure P-12 adverting to the submissions made therein and pass a speaking order.