Nirantar Nihal Vs Chhattisgarh Rajya Gramin Bank And Ors

Chhattisgarh High Court 27 Sep 2018 Writ Petition (S) No. 6420 Of 2018 (2018) 09 CHH CK 0450
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (S) No. 6420 Of 2018

Hon'ble Bench

P. Sam Koshy, J

Advocates

Ravi Bhushan Sharma, BD Guru

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:

P. Sam Koshy, J

1. Challenge in this petition is to the show cause notice dated 03.08.2018 (Annexure P/1).

2. Perusal of impugned order would show that the authorities concerned had made a detailed report in respect of which an explanation has been

sought for from the petitioner.

3. This court under Article 226 of the Constitution of India at this show cause stage would not have the power to conduct a roving enquiry to decide

the veracity of the issuance of the show cause notice.

4. Let the petitioner file a detailed reply to the show cause notice and in turn the respondents are expected to consider the reply and thereafter decide

whether disciplinary proceeding is further required or not.

5. With the aforesaid observations, the writ petition stands disposed of.

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