DY CUSTODIAN GENERAL Vs. RADHA KOUR

JUDGEMENT

(1.) THIS is a letters patent appeal against the decision of a single Judge of this Court quashing the order of the Deputy Custodian General by a writ of certiorari.

(2.) THE appeal arises out of the following facts :

(3.) IT is conceded that the Provincial Rehabilitation Officer cancelled the allotment of the respondent on the ground that she had obtained the allotment by dishonest means. It is also conceded that the Provincial Rehabilitation Officer did not give any notice to her while cancelling the allotment and passed an order behind her back. The learned Judge was of the opinion that the Provincial Rehabilitation Officer being a quasi judicial authority the principles of natural justice were violated by cancelling the allotment of the respondent without hearing her.