LAWS(NCD)-1995-7-28

RAJ KUMAR Vs. R S SINGH

Decided On July 18, 1995
RAJ KUMAR Appellant
V/S
R.S SINGH Respondents

JUDGEMENT

(1.) THE impugned orders passed in these cases have to be set aside on the short ground that they have been passed by the President of the State Commission sitting singly without the junction of any other Member as is mandatorily required under the provisions of the Act. The Revision Petitions are accordingly allowed and the orders of the State Commission are set aside.