RAVI BHUSHAN RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner has prayed for the following reliefs:-

(2.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(3.) The issue which falls for consideration in this writ petition is whether the second show cause notice was issued to the petitioner before the passing the impugned order of punishment and what would be the consequence, if not issued.