- (1.) Service completed.
(2.) Leave granted.
(3.) The writ petition has been disposed of by the High Court without stating any reason whatsoever. Time and again this Court has pointed out that reasons are the flesh and blood of judicial adjudication and such reasons must be shown in the orders which are liable to be challenged in the superior court That applies to the High Court also. The impugned order reads thus: "We have heard the learned counsel on merits. We find no merit in this petition. Dismissed. ";