“The principles of natural justice constitute the basic elements of fair hearing, having their roots in the innate sense of man for fair play and justice which is not the preserve of any particular race or country but is shared in common by all men”. Natural justice is another name for common sense justice. Rules of natural justice are not in codified form, these principles are imbedded or ingrained in the conscience of human beings. It supplies the omission made in codified law and helps in administration of justice. Natural justice is not only confined to ‘fairness’ but takes many shades and colours based on the context. Thus natural justice, apart from fairness, also implies reasonableness, equity and equality. They are neither cast in a rigid mould nor can they be put in legal straitjacket. These principles written by nature in the heart of mankind, they are immutable, inviolable and inalienable. It is true that the concept of natural just ....