M. K. JANAKI Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) EXT .P5 is the impugned order passed by the Government on a direction given by this Court in OP No.24765 of 2000.No reason has been stated by the Government for rejecting the request of the appellant and others for regularisation and consequential payment of pensionary benefits.Learned Government Pleader supported the Government order on the basis of the reasons stated in the counter affidavit.Reasons must be reflected in the order itself and cannot be supplemented through the counter affidavit.In such circumstances,we set aside Ext.P5 order and direct the Government to reconsider the matter so far as the appellant is concerned on merits and pass orders within a period of four months from the date of receipt of a copy of this judgment.The writ appeal is disposed of as above.