IAJIEDLANG RYNJAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India impugning the letter No. NEIGRGAD/ 1/2017/42 dated 02.07.2019 issued by the Assistant Administrative Officer, General Administration, NEIGRIHMS.

(2.) The claim of the petitioner is that he has been deprived from regularisation of his service. However, the same has been denied to the petitioner by issuance of the impugned letter/order dated 02.07.2019 (Annexure-5).

(3.) Learned counsel for the petitioner submitted that the impugned letter/order dated 02.07.2019 has been passed without affording any opportunity of hearing to the petitioner and is bereft of any reasons. It was claimed that the impugned order is in violation of the principles of natural justice.