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Judgment
This writ petition is preferred against a show cause notice dated 16 August 2019 issued to the petitioner school by the Directorate of Education (DoE).
Mr. Pramod Gupta, learned Counsel for the petitioner, has drawn my attention to the order dated 11 September 2019 passed by this Court in the present matter, para 7 of which reads thus:
“7.Given this backdrop, for the moment, I am inclined to pass the following directions:
(i)The respondents will adjudicate upon the impugned show cause notice. The respondents will, however, not give effect to the adjudication in case it is adverse to the interest of the petitioner till further orders of this Court.
(ii)The respondents will file a counter affidavit within a period of five weeks from today.
(iii)Rejoinder thereto, if any, be filed before the next date of hearing.”
Till now, it appears that the show cause notice is still awaiting adjudication.
Instead of keeping this matter pending, it would more than protect the interests of the petitioner if the writ petition is disposed of by making para 7(i) of the order dated 11 September 2019 absolute.
In other words, the respondent can adjudicate the said impugned show cause notice. However, if the order is adverse to the petitioner, the petitioner would be at liberty to prefer his remedies thereagainst. No effect would be given to the adjudication till further orders passed by this Court.
This petition stands disposed of in the aforesaid terms.