SHASHIKANT TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ appeal has been filed against final order dtd. 12/6/2023 passed by learned Single Judge whereby W.P. No.7179/2023 challenging termination order of appellant dtd. 6/2/2023, was dismissed.

(2.) Learned counsel for appellant submits that principles of audi alteram partem were not followed before passing of order of termination Annexure P/3.

(3.) A bare perusal of the impugned order reveals that learned Single Judge has found that even if opportunity was granted then the result (termination) would not have been different and therefore grant of opportunity was a futile exercise in terms of law laid down by Apex Court in (2000) 7 SCC 529 (Aligarh Muslim University and others vs. Mansoor Ali Khan) and (2002) 1 SCC 520 (Pavanendra Narayan Verma vs. Sanjay Gandhi PGI of Medical Sciences and another).