KAUSHLESH NARAIN SINGH Vs. UPPER AYUKT PRATHAM MANDAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel. As the pleading between the parties are complete, as prayed, matter is being heard and finally decided.

(2.) Challenged in this petition is the order of the appellate authority dated 28.2.1997 by which Appeal No. 2/7 of 1996-97 has been decided.

(3.) Besides other aspects, learned counsel for the petitioner submitted that the appellate authority has not applied his mind and has not referred to the various arguments advanced before him which were taken in the memo of appeal and has dismissed the appeal in a most arbitrary and cursory manner which being besides without Jurisdiction is in violation of principles of natural justice. Learned standing counsel on the basis of the facts mentioned in the judgment of the appellate authority and on the basis of the facts so stated in the counter-affidavit submitted that the judgment of the appellate authority is well-considered and reasoned and on the facts no interference is required.