RAMDEO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) By this petition the petitioner has challenged the order dated 19-12-2001 (Annexure P-3) passed by the respondent No. 3 on the ground that the learned Tribunal has passed an order of recounting without recording the evidence and without following the procedure.

(3.) Respondent No. 4 while appearing in person submitted that he was present on 9-4-2001, but the Presiding Officer was on leave. He said that thereafter he could not appear.