HARBHAJAN SINGH Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER has madearepresentationforthe redressal of his grievance. The same has been rejected by the Registrar, HimachalPradesh, PWD on 19th April,2002 (Annexure P-4)without a speakingorder.Oncethe representation has been made by the petitioner, the same ought to have been decided by the competent authority by a speaking order, after taking into consideration the issues/pleas raised in the representation. It is settled lawby now thatthe orders/decision by the administrative/executive authority/quasi judicial authority must be speaking/reasoned.

(2.) THEIR lordships of the Hon'ble Supreme Court in Assistant Commissioner,Commercial Tax Department, Works Contract and Leasing, Kota versus Shukla and Brothers, (2010) 4 SCC 785 have held as under: Whether the reporters of the local papers may be allowed to see the judgment? No.