S M LAWRENCE Vs. TAMIL NADU WARE HOUSING CORPORATION REPRESENTED BY ITS CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) This Writ Appeal arises out of order in W.P. No. 6572 of 1991 dismissing the Petition filed by the Appellant and declining to quash the order imposing punishment of dismissal from service.

(2.) Brief facts which led to the filing of Writ Petition and Appeal are as follows:

(3.) Learned Counsel for Appellant Mr. A. Kothandaraman firstly contended that proper opportunity was not given to the Appellant and Appellant's request for examination of his defence witnesses was refused. It was also contended that the Appellant was not given sufficient opportunity to peruse the documents nor opportunities were afforded to him to effectively put forth his defence.