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Judgment
Per: Justice M.G. Sewlikar, Member (J)
We have heard learned counsel for the applicant.
He states that the applicant has challenged the show cause notice on the ground that it was issued by incompetent authority. He submits that now the Director & Sr. Professor has joined. The applicant has also filed reply to the show cause notice. The Director & Sr. Professor, the competent authority has joined the department Central Administrative Tribunaland, therefore, he be directed to take a call on the show cause notice having regard to the reply of the applicant.
In view of the above, OA is disposed of with a direction to the Director & Sr. Professor to decide the show cause notice having regard to the explanation furnished by the applicant within a period of two months from the date of receipt of a certified copy of this order in accordance with law/rules/regulations/extant circulars/notifications, etc.
It is made clear that we have not passed any order touching the merits of the matter.
Pending MAs, if any, stand disposed of. No costs.