RAM PYARE UPADHYAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner in this writ application has challenged the order dated 29.3.2003 passed by the Commissioner, South Chhotanagpur Division, Ranchi and signed on 29.3.2004 by the Commissioner (Respondent No. 2) in S.A.R. Revision No. 98/2003, as contained in Annexure -8 to the writ application.

(3.) THE main ground on which the petitioner has challenged the impugned order of the Commissioner is that the order has been passed without application of judicial mind and it being a cryptic order does not assign reason as to why the petitioner's Revision Application has been dismissed and furthermore, such order has been passed even without affording any opportunity of hearing to the petitioner.