Shree Chandrashekhar, J. - (1.) Challenge in the writ petition is to the show-cause notice issued to the petitioner on 13.04.2015 and 26.03.2015. The petitioner seeks a direction for payment of post-retiral benefits and full salary during the period under suspension.
(2.) It is stated that during pendency of the writ petition, the petitioner has suffered penalty order dated 25.08.2015. For challenging the penalty order, the petitioner has filed an application for amendment vide I.A. No.9695 of 2017. In a writ petition in which the primary challenge thrown by the petitioner is to the show-cause notice issued to him, permission to challenge the order of punishment cannot be granted. For challenging the order of punishment dated 25.08.2015, the petitioner is required to urge different set of grounds which are not pleaded by him in the writ petition.
(3.) I.A. No.9695 of 2017 is dismissed, however, with liberty to the petitioner to challenge the penalty order dated 25.08.2015 by filing a fresh writ petition.;