(1.) By this writ application, under Article 226 of the Constitution of India, the petitioner - a former part -time 'Pathologist' serving with the Indian Red Cross Society, Navsari District Branch, seeks to challenge the order of termination dated 30th June 2008 passed by the respondents.
(2.) The case of the petitioner may be summarized as under:
(3.) Mr. Clerk, the learned counsel appearing for the petitioner vehemently submitted that the impugned order dated 30th June 2008 terminating the services of his client is a penal order and a stigma is attached to the said order. According to Mr. Clerk, such an order could not have been passed without following due procedure of law and without holding any inquiry in that regard. According to him, the impugned order of termination is a flagrant violation of the principles of nature justice. He submitted that the passing of the impugned order is an act of malice on the part of the respondents. According to Mr. Clerk, as his client had led the staff of the respondents - Blood Bank to the Labour Court for the purpose of the Provident Fund's benefit, the respondents terminated the services of his client.
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