A SENTHIL KUMAR Vs. DIRECTOR TASMAC LIMITED CHENNAI

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order passed by the third respondent dated 2. 9. 2005, by which the petitioner's contract of service was put an end.

(2.) ACCORDING to the learned counsel for the petitioner, based on certain allegations, the petitioner's service contract has been terminated. But, according to the learned counsel for the petitioner, this order has been issued without any notice and without giving any opportunity to the petitioner. As such, according to the learned counsel for the petitioner, this order has been passed in violation of the principles of natural justice.