(1.) THIS writ petition seeks to assail the order of dismissal dated 18.02.2013 issued by the Director of Vallabhbhai Patel Chest Institute (in short VPCI) on behalf of the Governing Body.
(2.) THE case set up by the petitioner is that apart from the fact that the impugned order passed is illegal, it is also tainted with malafides and is in breach of principles of natural justice.
(3.) I must only note that no counter affidavit has been filed on behalf of respondent nos.3 and 4. The learned counsel for respondent nos.3 and 4 says that he has instructions to state that they would follow the stand taken by respondent no.1.