K THAMBIDURAI Vs. SUB COLLECTOR TIRUPATHUR

JUDGEMENT

(1.) ON consent, this writ petition is taken up for final hearing.

(2.) THE writ petition is filed against the order of the respondent in his proceedings No.Na.Ka.A-1/10302/2005, dated 13.07.2010 and to quash the same and consequently direct the respondent to reinstate the petitioner in service with all backwages and attendant benefits.

(3.) AS rightly pointed out by the learned counsel for the petitioner, the final order dated 13.07.2010 does not refer to any second show cause notice, calling for the explanation of the petitioner, for the enquiry report. If that is so the impugned order is passed in gross violation of the principles of natural justice and the procedure laid down under law which renders the same irregular and illegal. However, that by itself will not preclude the authority concerned to proceed further from the stage at which the same is found to be vitiated.