G. SUNEETHA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri K.V.V. Charya for learned Assistant Solicitor General for the respondents.

(2.) Petitioner is wife of Wing Commander G.R.S. Reddy (27601), AE (L). This writ petition is filed challenging the show cause notice issued by the Air Chief Marshal in Air HQ/C 23401/63/Discip, dated 04.02.2020 in exercise of powers vested under Rule 16 (4) of the Air Force Rules, 1969 calling upon Wing Commander G.R.S. Reddy to submit explanation on various allegations levelled therein and that why he should not be dismissed or removed from service.

(3.) According to learned counsel for the petitioner already a decision was taken by the competent authority to dismiss or remove the Wing Commander G.R.S. Reddy from service and the show cause notice is only an empty formality. Therefore, the Wing Commander G.R.S. Reddy need not be compelled to respond to the show cause notice and therefore nothing remains for the officer to submit explanation.