Service Law : 

Departmental Enquiry-Employee served with show-cause notice framing charges-Documents proving charges neither given to the employee nor was he allowed inspection-No proper hearing held-No opportunity for cross-examination of witnesses-Presenting Officer not appointed-Enquiry officer submitting report proving charges-Order of termination passed on the basis of Enquiry report-Held, the order suffers from bias and malice and non-compliance of doctrine of natural justice-Hence bad in law-Administrative Law.

Departmental proceedings-Judicial review-Whether allowed-Held, judicial review of administrative action in feasible where findings are based on no evidence or the findings are legally untenable.