S. ADINARAYANA Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) IN this writ petition, the Petitioner has, assailed the memorandum of article of charges dated 11th September, 1991 (Annexure - -29) issued by the third Respondent by its letter No. DAN/CON -3/90/10 and the order of suspension dated 30 -6 -1990 (Annexure -20) issued by the Chairman, Development Authority of Nagaland on the ground that the same are violative of Article 311 of Constitution of India.

(2.) I have heard Mr. R.S. Bedi learned Counsel for the Petitioner as well as Mr. E.Y. Renthungo learned Junior Govt. Advocate.

(3.) IT is argued by Mr. R.S. Bedi that the Enquiry Committee enquired into the conduct of the Petitioner is no enquiry of all in the eyes of law as the said enquiry was conducted ex -parte and no opportunity of being heard was afforded to the Petitioner and as such the same is violative of Article 311(2) of the Constitution.