INDUSTRIAL SECURITY ASSOCIATION Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally.

(2.) Learned Counsel for the petitioner confines his argument to relief No. 1 only, which reads thus :-

(3.) The only contention, which has been put forth by Shri Vivek Mishra, learned Counsel for the petitioner, is that the action of the respondent No. 2 runs de hors to the maxim audi alteram Partem and the University (respondent No. 2) has blacklisted the writ petitioner without affording any opportunity of hearing. In this context, he has invited our attention to the copy of the Newspaper "Dainik Bhaskar" dated 8-11-2009 (Annexure P/14), in which a news has been published that the petitioner has been blacklisted.