JUDGEMENT
P.SAM KOSHY,J. -
(1.)The matter was taken up in post lunch session.
(2.)The categorical contention of the counsel for the petitioner was that the impugned order has been passed in a pre-determined and hasty manner as it would go to show that no fair and reasonable opportunity of hearing was given to the petitioner. It was also the contention of the petitioner that the exact nature of allegation and charge levelled against the petitioner, is also not being made known to the petitioner so as to what is the reason for which the impugned order Annexure P/1 has been passed.
(3.)Learned State Counsel prayed that the matter may be taken up in post lunch session enabling him to seek instruction.
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