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Judgment
Heard Mr. S.Deb, learned counsel for the petitioner.
The petitioner, being aggrieved with the show cause notice dated 11-09-2026, is before this Court praying for appropriate orders.
Mr. S.Deb, learned counsel for the petitioner has submitted that the incidents that had given rise to the show-cause notice never occurred, and that the dispute is between two employees. He further submits that the show-cause was never served on the petitioner and it was received by the petitioner only on 16-10-2026. He also submits that though 15 days’ time was prayed to reply to the same, there has been no response from the respondents.
This Court has heard the learned counsel for the petitioner. From the show-cause notice it appears that the allegations are serious in nature. However, as it is submitted that there has been no response on the prayer for time to give a proper reply, at this stage itself, this Court in consideration of the facts, directs the petitioner to file a reply to the show cause notice dated 11-09-2026, within two weeks from the date of this order which will be accepted by the respondents No. 1, 2 & 3, and be taken into consideration. As the matter only concerns a challenge to the show-cause, notice to the official respondents at this stage also is deemed not necessary. As nothing remains for consideration in the instant matter, the writ petition is closed and disposed of.