Jayanta Kumar Biswas, J. - (1.) MR . Sarkar appearing for the petitioner in this WP under art. 226 of the Constitution of India dated January 30, 2013 has submitted that the petitioner is questioning a show cause notice dated October 5, 2012 (WP p. 24) issued by the Chairman, Dainhat Municipality in Burdwan. Admittedly, the petitioner gave a reply to the notice and after considering his reply his disciplinary authority has initiated disciplinary proceedings by issuing a charge -sheet. I do not find any reason to examine the validity of the charge -sheet in this WP in which the only issue is the validity of the show cause notice. There is no reason to say that the show cause notice is without jurisdiction.
(2.) FOR these reasons, I dismiss the WP. Nothing herein shall prevent the petitioner from questioning the charge -sheet, if so advised, initiating appropriate proceedings. No costs. Certified xerox.;