BALA KRISHNAN R Vs. M D TASMAC LTD

JUDGEMENT

(1.) THE petitioner is an employee under the tamil Nadu State Marketing Corporation. The petitioner's service was terminated without any notice or enquiry. When similar writ petitions came up before this Court, this Court has allowed the writ petitions on the short ground that there is no specific charges framed and also enquiry was not conducted. After following the decision of the Supreme Court, this Court set aside the impugned Order and directed the corporation to conduct enquiry strictly in terms of the order of appointment and pass final orders. Paragraphs 6,7 and 8 of the judgment of this Court reported in V. L. Lakshmanakumar v. District Manager, "tasmac", Ltd. , Madurai district, and Another 2006-II-LLJ-685 (Mad)are extracted below at p. 686:

(2.) SIMILARLY, batch of cases have been allowed by other learned Judges of this Court. As the impugned order is passed without following the minimum principles of natural justice and the petitioner has not been given an opportunity, the impugned order is set aside and this writ petition is allowed. The respondent is given liberty to proceed afresh in the matter, if they are so advised.

(3.) THE writ petition is allowed. No costs. Consequently. M. P. No. 1 of 2006 is closed.