Administrative Law-Natural Justice-Termination order passed without notice to employee under Rule 5(8)(i) of Aligarh University Revised leave Rules, 1969-Effect of-Held, on facts, since no prejudice had been caused to employee, termination order though made in violation of natural justice, was not required to be quashed-Service Law.

Constitution of India, Article 226-Writ Petitioner terminated from service for overstaying leave and accepting further contract of employment in foreign country despite forewarning that leave would not be extended-Held, conduct of petitioner sufficient to deny relief under Article 226-Practice and Procedure.