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Judgment
1.The challenge to impugned order of 27th January, 2014 is on the ground that there is no material on the basis of which impugned order has been
passed. Vide impugned order, petitioner’s candidature in the combined recruitment for Assistant Grade III in General Depot, Technical and
Accounts Cadres and Hindi Posts (AG-II) in Food Corporation of India Examination, 2012 has been cancelled and petitioner has been debarred for
the period of three years from taking any examination of the Staff Selection Commission.
2.Petitioner’s counsel submits that the case of petitioner is covered by a decision of this Court in W.P. (C) 7552/2014 Mukesh V/s Union of India
and Ors. decided on 3rd November, 2014 which is not controverted by learned counsel for respondents.
3.In view of the stand taken as aforesaid, the second respondent is called upon to reconsider the show cause notice of 10th June, 2013 and impugned
order of 27th January, 2014 within a period of six weeks and in case second respondent chooses to issue a fresh show cause notice to petitioner, then
a speaking order be passed to justify it. Petitioner be accordingly, intimated within two weeks thereafter, so that petitioner may avail of the remedies
as available in law, if need be.
With the aforesaid directions, this petition and the application are disposed of.