- (1.) Heard the parties at length.
(2.) THIS appeal has been field against the judgment dated 11.10.2007 passed by the Jharkhand Education Tribunal (JET for short) in Case No. 27/2007 (JET) dismissing the said case filed by the appellant for quashing his dismissal order dated 30.6.2007 passed by respondents -School. Mr. Manish Kumar, appearing for the appellant, assailed the impugned order dated 30.6.2007 passed by the respondents -School on the ground that there has been violation of principles of natural justice and therefore, the said order of dismissal of the appellant should have been set aside by JET. He further submitted that the responders had made up their mind to dismiss the appellant and therefore the disciplinary proceeding was merely a formality.
(3.) MR . M.B. Lal, learned counsel, appearing for the respondents, supported the impugned order and submitted that there has been no violation of principles of natural justice. He further submitted that the appellant did not avail the opportunity given to him and therefore, he cannot complain violation of natural justice. He further submitted that the charges of defalcation of huge amount by the appellant were apparent from the records against which the appellant took peculiar and. untenable stand.;