RAM AVATAR PATEL Vs. DIRECTOR, URBAN ADMINISTRATION

JUDGEMENT

(1.) A notice to show cause was issued to the respondents as to why this petition be not allowed and the impugned order Annexure P - V be not quashed, on the short ground that the petitioner was never heard before terminating his services.

(2.) IN response to the notice on admission and stay, the respondents 2 and 3 have filed their return. The Director of Urban Administration, Bhopal (respondent No.1) is a formal party and does not want to file any return nor would like to file any affidavit.

(3.) BY the impugned order dated 30.5.1991 (Annexure P - V), the petitioner's services have been termination alleging that he failed to appear in the Office and produce the relevant record and was absent for more than three months.