(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondents. Learned counsel for the petitioner has filed an undertaking to remove all the defects pointed out by the Stamp Reporter as and when required. It is accordingly directed that all defects pointed out by the Stamp Reporter be removed within one month hereof.
(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition -
(3.) Learned counsel for the petitioner submits that insufficient opportunity of only three days was granted for filing show cause and the impugned order has been passed as the petitioner was unable to file the show cause within the stipulated time, however, he filed the same on 13/5/2020. It is submitted that the petitioner's case is squarely covered by a decision of this Court in the case of Smt. Fulpati Devi Vs. The State of Bihar, 2013(1) PUR 718, wherein it has been observed as follows: