- (1.) By means of this writ petition the petitioner has challenged the orders contained in Annexure-13 and 14 attach to the writ petition whereby the petitioner's service have been terminated.
(2.) The main Grievance of the petitioner before us is that no opportunity was given to the petitioner before passing the impugned order. The relevant allegate Ions have made in paragraph 12(g) of the writ petition. The aforesaid paragraph 12(g) of the writ petition has not been categorically denied by the deponent of the counter affidavit. Paragraph 19(G) of the counter affidavit reads as below : "19 (G) That the contents of paragraph No. 12-G of the writ petition, it is states that the order has been given after taking into the consideration all aspects in the matter and to follow the obligations of the Rule."
(3.) In our opinion it is evident that no opportunity has been given to the petitioner before passing the impugned order which are clearly in violation of the principle of natural justice.;