- (1.) Heard.
(2.) Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.
(3.) This Petition Takes Exception To The departmental enquiry initiated against the petitioner as per the Memorandum bearing No. Admn/PAD/2013/8709 dated 20.11.2013 issued by respondent no.3 Deputy General Manager (Admn.), and also to the show cause notice dated 05.08.2015 issued by respondent no.3 pursuant to the enquiry report dated 31.12.2014.;