BANSI LAL Vs. STATE OF J&K

JUDGEMENT

(1.) THIS petition must be accepted on the short ground that the impugned order is violative of the principles of natural justice.

(2.) THE facts are these: The petitioner joined service of the State as a Patwari, in the year 1956. In due course he was promoted as a Girdawar by order of the Deputy Commissioner. Poonch. made on February 5, 1970. Against this order some of his colleagues namely Sadhu Singh, Said Abroad and Harnam Singh filed appeals before the Divisional Commissioner By his order dated August 12, 1970 the Divisional commissioner dismissed the appeals. Harnam Singh, went in revision to the Government. By Govt. order No. Rev A NG -225 of 1972 dated 6 -4 -1972 his revision petition was accepted. The order reads thus: GOVERNMENT OF JAMMU AND KASHMIR REVENUE DEPARTMENT Sub: Revision application dated 14 -7 -1971 of Shri Harnam Singh Patwari. Ref: Financial Commissioners No. 691/81 -E -App dated 15 -7 -1971. Governmet order No Rev A NC -225 of 1972 Dated : 6 -4 - 1972 The revision application submitted by Shri Harnam Singh Patwari Poonch District against the order No. IV appeal 51, 52, 53/ 3516 dated 12 -8 -1970 is accepted. By order of the Govt. of Jammu and Kashmir. Sd/ - S, M. S. Andrabi. Addl. Secretary to Govt.

(3.) AGGRIEVED by this order the, petitioner has filed this writ petition challenging the order on twin grounds: one, that it is violative of the principles of natural justice and the second that it is not a speaking order.