Ritu Raj Awasthi, J. - (1.) HEARD learned Counsel for the parties.
(2.) LEARNED Counsel for the Petitioner submits that he does not want to press the writ petition on behalf of Petitioners No. 2 and 3 and as such the writ petition on their behalf may be dismissed as withdrawn with liberty to file separate writ petitions. In view of this, the writ petition on behalf of Petitioners No. 2 and 3 is hereby dismissed as withdrawn with liberty to file separate writ petitions.
(3.) LEARNED Counsel for the Petitioner submits that criminal case has been registered against the Petitioner for the offence under Sections 223 and 224 I.P.C. The trial is pending and the prosecution witnesses are to be examined. However, during the pendency of the criminal trial, departmental proceedings have been initiated and the enquiry report along with the impugned show cause notice have been served on the Petitioner calling upon him to submit reply to the enquiry report.;