2019 Lab I C 1846 (Ori) ::AIROnline 2019 Ori 286

Orissa High Court

Hon'ble Judge(s): B. R. Sarangi , J

Constitution of India , Art.16, Art.14— Termination of service - Challenge as to - Delinquent appointed as Lecturer of Computer Science and Engineering subsequently promoted as Head of Department of Computer Science and Engineering terminated from service on ground of his involvement in untoward incident occurred inside Campus - Petitioner contending that list of documents and list of witnesses not supplied to delinquent along with charges levelled against him - Order passed in violation of principles of natural justice - Order of termination of service, set aside. (Para 27)