Service Law: Delhi Road Transport Act, 1950: Section 53/Delhi Road Transport Authority (Conditions of Appointment and Service) Regulations, 1952-Regulation 9(b)/Shastri Award-Para 522/District Board Rules, 1926, Part V-Rule 1(1)/Indian Airlines Employees' Regulations-Regulation 13 Air India Employees' Regulations-Regulation 48-Validity of Termination of service of permanent employee without assigning any reasons and holding enquiry-Whether arbitrary, unfair, unjust, unreasonable and opposed to public policy- Whether violative of Articles 12, 14, 16, 19, 31 and 311(2) of the Constitution of India, principles of natural justice and Section 23 of Contract Act, 1872-Statutory corporations-Power to terminate services of employees without holding enquiry-Validity of. 

Contract Act, 1872: Section 23-Contract providing for termination of service without notice and holding of enquiry-Whether E enforceable.

Constitution of India, 1950: Articles 14, 16, 19(1) (g), 21 and 311(2)-Termination of service of an employee without assigning reasons and holding enquiry-Whether violative of Fundamental Rights

and principles of natural justice-Regulations/Rules-Validity of. 

Article 141; Expressions "declared" and "found or made"-Scope and ambit of.

Interpretation of Statutes: Internal aid to construction-Doctrine of reading down-Scope and Applicability of Provision illegal and invalid-Whether could be validated by reading down-Where provision clear and unambiguous-Whether permissible to read down into the provision something which was not intended.

Public Policy vis-a-vis constitutionality of statute-Whether public policy can be drawn from the Constitution-Whether constitutional H policy provides an aid-Role and purpose of constitutional interpretation by apex court.Administrative Law-Discretionary power-Exercise of-Limitations-Absence of arbitrary power-First essential of Rule of Law