AI Structured Summary
Not yet generated for this judgment
Judgment
Anir R. Dave, C.J.—Being aggrieved by the show-cause notice dated 23-5-2008 the appellant-petitioner had filed W.P. No. 12090 of 2008, which has been rejected for the reason that it was premature.
We have heard the learned Advocates and have also perused the impugned order.
The show-cause notice dated 23-5-2008 has already been replied to by the appellant-petitioner on 2-6-2008. It has been submitted on behalf of respondent No. 1 that so far no action has been taken in pursuance of the aforestated show-cause notice.
We are sure that before passing any final order in pursuance of the show-cause notice, the respondents-authorities shall consider the reply given by the appellant-petitioner dated 2-6-2008. The concerned respondents are also directed to pass a reasoned order and the order should be communicated to the appellant-petitioner. Till final decision is taken in pursuance of the show-cause notice and the same is communicated to the appellant-petitioner, no further promotion shall be given in the category in question.
We are in agreement with the view expressed by the learned Single Judge that the petition was premature and we confirm the order rejecting the petition.
Subject to the above direction, the appeal is disposed of with no order as to costs.