A N VERMA Vs. BOARD OF DIRECTORS

JUDGEMENT

(1.) Since Mr. Naresh Thakur, Advocate is representing respondent No.4, the petitioner need not file any Process Fee.

(2.) Petitioner has made a representation on 18.8.1994 for redressal of his grievance to the Managing Director of the respondent- Federation. Same stands rejected on 17th December, 1994. A bare perusal of office order dated 17th December, 1994 reveals that no reasons have been assigned while rejecting the representation made by the petitioner. It was necessary for the Managing Director of the Federation to take into consideration all the pleas/grounds raised in the representation while deciding the same.

(3.) Consequently, the petition is allowed. Annexure R-6 is quashed and set aside. The Managing Director of the respondent- Federation is directed to decide the representation afresh by a speaking order within a period of ten weeks from today by taking into consideration all the pleas/grounds raised in the representation. No costs.