AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner had earlier moved this Court in W.P. (C) No. 3279 of 2001 challenging the order of the Appellate Authority on the ground that the same was non -speaking and no reason was given for rejecting the appeal of the petitioner. This Court vide order dated 14.8.2001 while disposing of this writ petition held that since the order of the appellate authority was non -speaking one and no reason was given to reject the appeal and therefore the order passed by the Appellate authority was set aside and the matter was remitted back to the appellate authority fir its afresh decision after hearing the parties by a reasoned order. Thereafter the appellate authority by order dated 2.1.2002 as contained in Annexure 8 to the writ petition rejected the appeal after hearing the parties on the ground mentioned therein which is under challenge in this writ petition in the appellant authority, therefore, the order of the appellate authority is bad in law.
(3.) MR . A.K. Sahani learned counsel for the petitioner submitted that though the appellate authority has discussed in detail about the facts of the case but no reason has been assigned nor any finding is there.;