Sujit Narayan Prasad, J. - (1.) The writ petition is under Article 226 of the Constitution of India, wherein show cause notice dated 09.05.2018 as contained under Annexure-6 is under challenge.
(2.) According to the petitioner, due response has been filed in terms of the show cause notice but the final order has yet not been passed. Learned counsel for the State-respondent has submitted that the writ petition may be disposed of directing the concerned authority to take final decision, if not already taken.
(3.) Upon hearing learned counsel for the parties and considering the fact that the petitioner has submitted before the jurisdiction of the authority by filing reply, thereof interfering at this stage with aforesaid show cause notice in extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India would not be proper.;