VIJENDRA SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) THE present appeal arises against the order dated 15.04.2010 passed by the learned Single Judge of this Court in Special Civil Application No.12004/09, whereby the petition has been dismissed. Heard Mr.Vaishnav, learned counsel appearing for the appellant.

(2.) THE contention raised on behalf of the appellant is that as the documents were not supplied, the original petitioner was deprived of the opportunity for defending the case at the time of the inquiry and therefore, the inquiry could be said as vitiated. It was also submitted that the learned Single Judge was more impressed by the charges which were found to be proved in the inquiry and therefore, did not consider the aspects of non-supply of the documents in true spirit and therefore, this Court may interfere.

(3.) IN view of the aforesaid, we find that if the original petitioner was not entitled to the relief as prayed for in the petition, the ultimate conclusion recorded by the learned Single Judge would not call for any interference by us on a mere ground that the reasons are not sufficiently recorded as the same would not serve any useful purpose. IN view of the above, no case is made out for interference. Therefore, dismissed.