C SUBRAMANIAN Vs. COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) THIS writ petition has been preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorarified mandamus to call for the records relating to the impugned order of the first respondent in O.Mu.PE4/12171/96, dated 05.08.1997 and to quash the same and to direct the respondents to reinstate the applicant in service with all attendant benefits.) The petitioner filed O.A.No,8299 of 1997, challenging the order, dated 5.8.97, wherein by which he was permanently removed from the post of Noon Meal Organizer at the noon meal center in Vizhandai Colony, Mugaiyur Panchayat Union.

(2.) ON notice from the Tribunal, the respondents have filed a reply affidavit, dated 10.11.97. In view of the abolition of the Tribunal, the matter stood transferred to this court and was renumbered as W.P.No,37873 of 2006.

(3.) THEREFORE, it is an admitted case that the respondents have not even observed minimum principles of natural justice before dispensing with the service of the petitioner. As to what constitutes the minimum principles of natural justice in conducting a domestic enquiry came to be laid down by the Supreme Court vide its judgment in Meenglas Tea Estate v. Workmen reported in AIR 1963 SC 1719 . The following passage found in para 4 of the said judgment may be usefully extracted below: