Chandra Shekhar Mishra vs Union Of India & Ors.

C. Hari Shankar, J.

This writ petition challenges a show cause notice dated 23 July 2025 issued to the petitioner by the Commandant of 162 Bn Border Security Force.

After hearing learned Counsel for the parties, we dispose of this writ petition with a liberty to the petitioner to take up before the Authority, who has issued the show cause notice and who would be adjudicating it, all the grounds taken in this writ petition.

Learned Counsel for the petitioner also places reliance on letter dated 18 December 2024 issued by the Commandant of 109 Bn. He is also permitted to bring attention of the Authority, who has to decide the show cause notice to the said letter.

We direct that the show cause notice be decided by a reasoned and speaking order which would consider all the submissions raised by the petitioner including the effect of the letter dated 18 December 2024.

The writ petition is disposed of accordingly.