STATE OF HIMACHAL PRADESH Vs. PARKASH CHAND

JUDGEMENT

(1.) THE State has filed this appeal against the judgment dated 1.12.2010 passed by the learned Single Judge in CPW (T) No. 10117 of 2008, whereby the learned Single Judge has set aside the impugned Annexures only on the ground of non -compliance of principles of natural justice, since no opportunity of being heard has been afforded to the respondents herein. It is submitted on behalf of the appellants that there are certain observations on merits as well, by the learned Single Judge. However, we do not find any such observations on merits in the judgment under challenge. We make it clear that the learned Single Judge has not considered the case on merits and it is open to the State to pass fresh order after complying with the principles of natural justice. With this observation, the appeal is dismissed, so also the pending application(s), if any.