S. ESWARAN Vs. PRINCIPAL DR. DHARMAMBAL GOVERNMENT

JUDGEMENT

(1.) IN this writ petition, the petitioner challenges the order of recovery passed resulting out of loss of books in the library.

(2.) THE petitioner is seriously aggrieved against the imposing of double the amount of value of the books as loss.

(3.) THE petitioner further contended that such order came to be passed without affording an opportunity of hearing. Therefore, there is violation of principles of natural justice.