KRISHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The impugned order which is a quasi-judicial order is not a speaking order. Though the learned counsel for the respondents has vehemently argued that the impugned order is a speaking order but he has failed to point out even a single line in the impugned order which can be termed as the reason for the order passed and on the basis of which the impugned order by any stretch of imagination can be said to be a speaking order. Consequently, the impugned order Annexure P-4 is quashed. The respondent No. 2 is directed to decided the case afresh after affording opportunity of hearing to the parties. The writ petition is accordingly allowed with costs. Cost Rs. 500/-.