V.B. KULSHRESHTHA Vs. REGISTRAR

JUDGEMENT

(1.) The present writ petition is directed against the order dated 9.6.1993 (Annexure P-7/T) passed by respondent-university, thereby rejecting the representation dated 9.12.1992 (Annexure P-2), moved by the petitioner claiming higher pay scale of Rs.3700-5700 for the post of Breeder.

(2.) Notice of motion was issued and pursuant thereto, written statement was filed on behalf of the respondents. Vide order dated 3.12.1993, Division Bench of this court admitted the writ petition for regular hearing. That is how, this court is seized of the matter.

(3.) Assailing the impugned order, learned counsel for the petitioner submits that the respondent-university has passed the impugned order without assigning any reason, which was totally non speaking and cryptic. He prays for setting aside the impugned order by allowing the present writ petition.