NAUKHEZ KHAN Vs. SAKHAWAT ULLAH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri A. K. Chaudhary for the contesting respondents.

(2.) The petitioners, aggrieved by an order passed by the prescribed authority under the provisions of U.P. Act No. 13 of 1972 (hereinafter referred to as the Act) whereby the prescribed authority rejected the application filed by the petitioners for recalling the order dated 8th May, 2002 and 14th May, 2002 whereby the prescribed authority directed the case to proceed ex parte, has approached this Court by means of this writ petition.

(3.) The petitioners have filed an application along with affidavit giving sufficient cause for their absence. The prescribed authority by the orders impugned has stated that since the order has been passed by his predecessor in office, therefore, his predecessor can recall those orders. For this reason the application has been rejected. Sri P.K. Jain has stated that the authority should have passed the order giving reasons and has relied upon a decision of the Apex Court Ramji Dass and Ors. v. Mohan Singh, 1978 ARC 496. wherein the Apex Court has held that the matter should be decided basically on the merits and not on the technicalities.