BHARAT BHUSHAN PURI Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) It is urged by learned counsel for the petitioner that the cryptic four page order passed by the Tribunal dismissing O.A. No. 1885/1999 filed by the petitioner is sans any reasons.

(2.) Indeed, the impugned order dated October 19, 2000 disposes of O.A. No. 1885/1999 without any reasons.

(3.) In the first eight paragraphs of the impugned order the relevant facts and the stand of the respective parties has been noted. The operative part of the order i.e. Para 9 reads as under:-