RAMVILAS PATHARIA Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent, finally heard.

(2.) THIS is second visit of the petitioners to this Court. Earlier they filed writ petition for challenging the order of their deregularization. This Court on 16.9.2005 allowed the said petitions and order of de -regularization (Annexure P -5 therein) was set aside. The respondents were given liberty to hear the petitioners and pass fresh order in accordance with law. In turn, the petitioners ' cases were considered and they were given personal hearing. Thereafter, the impugned order dated 12.2.2009 was passed. This order is called in question.

(3.) SHRI Rawat submits that this order is a non -speaking and arbitrary order which needs to be interferred with.