Devi Prasad Singh, J. - (1.) This is writ petition under Article 226 of the Constitution of India against the impugned order of punishment coupled with censure entry. The solitary ground raised by the learned Counsel for the petitioner is that the impugned order is in contravention of principles of natural justice without holding departmental inquiry after serving the charge-sheet.
(2.) In view of settled proposition of law in Union of India v. Mohd. Ramzan Khan, 1990 (61) FLR 736 (SC) the impugned order suffers from substantial illegality. The averments contained in para 8 to the writ contain categorical pleading with regard to non service of inquiry report which has not been denied.
(3.) It has been stated by the learned Standing Counsel that since there is no provisions of serving a copy of inquiry, the petitioner was not entitled for the same.;