- (1.) By an order dated 8.12.2016 passed in Writ No. 58063 of 2016, the Court while allowing the writ petition had directed the Board to pass a reasoned and speaking order after giving opportunity of hearing to the petitioner. Based on the said order, hearing took place on 7.3.2017 on which date the order was reserved by five members of the Board. Thereafter, the impugned order was delivered on 10.10.2017, which has been signed by five members but one of the members is not common to both orders.
(2.) The petitioner being aggrieved by the order dated 10.10.2017 has filed the present writ petition.
(3.) We find that one of the five members who had heard the matter is not a signatory to the order dated 10.10.2017. Sri Punit Kumar Gupta, learned counsel for the Board fairly concedes that one of the members who had heard the matter was no longer a member of the Board and, therefore, her signature is not found in the impugned order.;