BALBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has already made a representation to the Deputy Commissioner, Solan for the redressal of his grievance pertaining to the seniority list issued in 2001 vide Annexure A-15. However, the same has been rejected by him on 27th March, 2003 without a speaking order. It is settled law by now that the orders/decision by the administrative/executive authority/quasi judicial authority must be speaking/reasoned.

(2.) THEIR lordships of the Hon'ble Supreme Court in Assistant Commissioner, Commercial TaxDepartment, Works Contract and Leasing, Kota versus Shukla and Brothers, (2010) 4 SCC 785 have held as under: