Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner was suspended by order dated 24.8.2003 passed by respondent No. 3 on certain charges. A departmental enquiry was initiated against him. He was directed to submit his reply to the Enquiry Officer by 7.12.2005 but he could not submit the reply within the time allowed, as such the reply was not taken on record by the Enquiry Officer when it was submitted before him by the petitioner. Subsequently the Enquiry Officer submitted his report on 20th December, 2005.
(3.) It is alleged that a notice dated 21.12.2005 was issued to the petitioner to show cause as to why he may not be dismissed from service. The petitioner has challenged the enquiry report dated 20.12.2005 as well as the show cause notice dated 21.12.2005 in this petition.;