C CHENDROYAPERUMAL Vs. NATIONAL INSTITUTE OF PORT MANAGEMENT

JUDGEMENT

(1.) THE appellant, whose challenge to an order of termination was rejected by the learned Judge in the writ petition, is before us in this appeal.

(2.) THE facts leading to the above appeal are as follows:-

(3.) THE learned Judge, after considering the rival contentions, invoked the principle of "useless formality" and held that an enquiry would not have really altered the outcome and that it was the appellants own making. Consequently, the learned Judge upheld the order of termination.