- (1.) The short question involved in this case is, 'whether Order dated 18.05.2002 should have been passed without giving any showcause notice to the petitioner and without conducting any enquiry'.
(2.) The learned counsel for the petitioner has submitted that no showcause notice was issued to the petitioner before passing the impugned order dated 18.05.2002, whereby an amount of Rs.1,03,692.69/ has been ordered to be recovered from the petitioner within fifteen days.
(3.) In the writ petition, a statement is made in Paragraph 17, which is extracted below: "That the petitioner states that no proceeding was ever initiated for the allegations made in the order nor the petitioner was given any chargesheet to file showcause before the order was passed.";