LAWS(HPH)-2019-5-111

ROHIT KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On May 24, 2019
ROHIT KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The respondents have produced a copy of the decision taken by the Unfair Means Cases Appeal Committee on 22.4.2016, which apparently is bereft of any reasons and reads thus:

(2.) It is evident from the bare perusal of the aforesaid order that the same is devoid of any reasons. No doubt, the Committee while passing any order of affirmness, is not required to give elaborate and extensive reasons but then it still has to record reasons in support of its order to indicate that it has applied its mind to the grounds raised therein. Even brief reasons would be sufficient, but in the instant case, no reasons whatsoever have been recorded.

(3.) The requirement of recording reasons has been lucidly dealt by the Hon'ble Supreme Court in Kranti Associates Pvt. Ltd. and another versus Masood Ahmed Khan and Others (2010) 9 SSC 496, wherein after taking into consideration the entire law on the subject, the position of law was summarized as under:-