YESHWANT KUMAR RAWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, the petition is heard finally.

(2.) CHALLENGE in this petition is to the order dated 31-1-2009 (Annexure P/5), whereby the order, granting benefit of increments, in respect of Assistant Grade-III, who have not passed Hindi Typewriting Examination, has been stayed.

(3.) THE respondent-authorities have not followed the principles of natural justice and the impugned action has been taken without affording an opportunity of hearing to the petitioner. The practice of passing order, involving civil consequences, without show cause notice or without affording an opportunity, is condemned. The Supreme Court in Sahib Ram V. State of Haryana and others, : 1995 Supp (1) SCC 20, held as under: