RAJ KUMAR SINGH Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) In this writ petition, petitioners have challenged the impugned adjudication order dtd. 9/5/2021 passed by the Adjudicating Authority concerned, on the ground that the same has been passed in violation of principle of natural justice by not affording opportunity of personal hearing to the petitioners in spite of specific request from the petitioners in their reply to the show-cause-notice dtd. 13/4/2021 as appears at page 33 of the writ petition.

(2.) On perusal of the impugned adjudiction order it appears that though the Adjudicating Authority concerned has recorded that the impugned order has been passed after considering the reply filed by the petitioners but nowhere it appers that the petitioners' request for personal hearing was either considered or rejected.

(3.) Mr. Siddiqui, learned Additional Government Pleader is not in a position to contradict the aforesaid admitted position which appears from record that no personal hearing was afforded to the petitioners in spite of their request and that neither such request of the petitioner was considered nor rejected.