Ramesh Sinha, Ajit Kumar, J. - (1.) Heard Sri Anurag Khanna, learned Senior Advocate assisted by Ms. Gunjan Jadwani, learned counsel for the petitioner, Sri R.K. Mishra, learned Advocate holding brief of Sri Suman Kumar Yadav, learned counsel for respondent nos. 2 and 3, Dr. Devendra Kumar Tiwari, learned Additional Chief Standing Counsel appearing for State respondent no. 1 and perused the record.
(2.) By means of this petition under Article 226 of the Constitution, the petitioner has challenged the orders dated 02.09.2019, 04.09.2019 and 06.09.2019.
(3.) The main grievance of the petitioner is that he has not been given any notice much less a show cause notice prior to passing of orders which have resulted in adverse civil consequences.;