GOVERDHAN SINGH BHATI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a writ petition filed by applicant of Original Application No.250/2010 under Art. 227 of the Constitutiton of India, questioning the legality and propriety of the order dt. 09.05.2011 passed in the aforementioned original application.

(2.) BY impugned order, learned Member of the Tribunal dismissed the original application of the applicant (writ petitioner herein) and declined to grant any relief to him.

(3.) HAVING heard learned counsel for the parties and on perusal of the record of the case, we have formed an opinion to allow the writ petition and while setting aside of the impugned order, remand the case to the tribunal for deciding the original application of the writ petitioner afresh on merits, for the reasons mentioned infra.