NOOR ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the petitioner has called in question the legality, validity and propriety of order dtd. 8/4/2021 (Annexure-P/1), whereby the appeal of the petitioner is dismissed by the Director / appellate authority. Criticizing the said order, learned counsel for the

(2.) petitioner advanced singular contention. It is contended that in appeal memo and during oral submissions, petitioner raised various grounds which are although reproduced in the impugned order, but were not dealt with by the appellate authority. In absence of reasons, the impugned order violates principle of natural justice and suffers from procedural impropriety.

(3.) Shri Brahma Dutt Singh, learned Deputy Advocate General supported the impugned order. He submits that in case this Court comes to the conclusion that adequate reasons have not been assigned by the appellate authority, the matter may be remitted back to the appellate authority to enable him to pass a fresh order in accordance with law.