TARABAI UMESHCHANDRA JOSHI Vs. W.H. PATWARDHAN

JUDGEMENT

(1.) HEARD Shri K.J. Abhyankar and Shri C.R. Dalvi, the learned counsel for the parties.

(2.) RULE .

(3.) BY no yardstick the validity of the impugned order can be sustained and this would be so notwithstanding the limitations in this field under Article 227 of the Constitution of India. There is an error apparent on the face of the record; the impugned order is as vague as possible and contains several irrelevant considerations; ignores the foremost vital features which are available on record and lastly obviously entails into a miscarriage of justice. All these deficiencies are rolled up which make the impugned order not only vulnerable but un-sustainable.