- (1.) Puran Singh, Ex-Naib Subedar through present petition filed by him under Article 226 of the Constitution of India seeks writ in the nature of certiorari so as to quash order of the Chief of the Army Staff as contained in Records Office Bombay Engineer Group, Khadki letter dated May 15, 1991, Annexure P-1, rejecting his statutory complaint.
(2.) Reading of Annexure P-1 would reveal that statutory complaint filed by petitioner has been rejected by non-speaking and cryptic order by just observing that the matter has been considered and since complaint lacks substance, the same is rejected. Learned Counsel for the petitioner relies on S.N. Mukharji vs. Union of India, 1990 5 SLR 8, Major S.S. Balagan vs. Union of India and others,1991 1 SLR 742and Naib Subedar M. Velavudha-in vs. The Secretary, Ministry of Defence and others,1992 4 SLR 385to contend that dismissal of a statutory complaint, in the manner referred to above, has violated the principles of natural justice and the decision on statutory complaint being on administrative side had to contain the reasons rejecting the same.
(3.) Without joining issue with the learned counsel for the petitioner, learned counsel for Union of India states that statutory complaint of petitioner shall now be decided by passing a speaking order.;