M JOSEPH FIELD DEMONSTRATION OFFICER O/O THE ASSISTANT DIRECTOR OF HORTICULTURE Vs. ASSISTANT DIRECTOR OF HORTICULTURE O/O THE ASSISTANT DIRECTOR OF HORTICULTURE

JUDGEMENT

(1.) THE Original Application in O.A.No.1255 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) HEARD Mr.V.Ravikumar, learned counsel for the petitioner and Mr.P.Muthukumar, learned Government Advocate for the respondent.

(3.) IT is well settled that no adverse order resulting in civil consequences could be passed, without hearing the concerned person, as held by the Honourable Apex Court in BHAGWAN SHUKLA V. UNION OF INDIA AND OTHERS reported in 1994(6) SCC 154.