SUNIL NURSING HOME Vs. MTNL

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties the matter is taken up for final hearing.

(3.) The main grievance of the learned counsel for the petitioner is that the impugned order at Annexure P-6 has keeps in abeyance the agreement of empanelment of the petitioner dated 20th/ 22/06/2001, without giving any show cause notice or opportunity of hearing to the petitioner and since the impugned order visits the petitioner with civil consequences, the petitioner ought to have been afforded an opportunity of being heard and in absence of a show cause notice, the impugned action is clearly in violation of principles of natural justice. The learned counsel for the respondent states that a show cause notice shall be issued to the petitioner within two weeks from today. Reply thereto shall be filed within one week thereafter. The response to show cause notice shall be considered and disposed of by the respondent within two weeks thereafter.