- (1.) HEARD Mr. L.P. Mishra, learned Advocate assisted by Mr. Shesh Nath Bhardwaj, learned counsel for the petitioner as well as Mr. Mansoor Ahmad, learned Additional Chief Standing Counsel.
(2.) THE petitioner has challenged the show cause notice on the proposed punishment.
(3.) AS also the charge -sheet dated 22.09.2013 issued by the opposite party no. 3 i.e. Presiding Officer, 2nd Battalion P.A.C., Sitapur whereby the petitioner has been charged to get an appointment by defrauding the department. Learned counsel for the petitioner submits that preliminary inquiry was conducted against the petitioner by one Sri Indra Bahadur Singh, Company Commander ''D' Company, 2nd Battalion P.A.C. Sitapur, who submitted the inquiry report on 27.01.2010 with the finding that the petitioner succeeded to get an appointment on concealment of correct date of birth whereas another inquiry was conducted by one Sri Sanjay Kumar Yadav, Assistant Commandant, 2nd Battalion P.A.C. Sitapur, who submitted supplementary inquiry report on 05.12.2011 with the same finding.;