BILASPUR DISTRICT TRUCK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS case reflects a very shocking state of affairs, where the concerned officer appears to have even interpolated the order sheets after the order was announced. The facts of the case are:

(2.) A revision petition under Section 94 of the H.P. Co operative Societies Act, 1968 was filed by one Sh. Vishal Bansal before the Additional Secretary (Co operative Societies) exercising the powers of the State Government. This petition was numbered as Revision No. 62 of 2006. Arguments in the case were heard by Sh. S.S. Guleria, the then Additional Secretary (Co operative Societies) on 18th December, 2006. It is also not disputed before us that the order was reserved on the said date. The copy of the order was sent to the petitioner along with a covering letter signed by the Superintendent, Co operation Section, Himachal Pradesh, in which it was stated that copy of the order passed on 1 3 2007 was enclosed. The copy of the order also bears the same date.

(3.) WHEN this case first came up before us on 8.5.2007 we had passed a detailed order, the relevant portion of which reads as follows: