- (1.) In the review application, enclosed with this writ petition as Annexure-5 , it has been stated in para-[x] as follows:- "That the last hearing was conducted on 12.01.2009. As per the impugned order, the Departmental Representative submitted his report dated 20.01.2009; which was made the basis of passing the impugned order. But the copy of the said report dated 20.01.09 was not shown/served on the Appellant and the impugned order has been passed behind the back which is against the principles of natural justice and is not sustainable in the eyes of law."
(2.) However, a cryptic order has been passed rejecting the review application merely by saying that the review has been carefully examined and it has been found that there is no sufficient ground for review. Copy of the review order is Annexure-6.
(3.) I have heard both sides. Considering the aforesaid ground No. [x] it cannot be said that there was no sufficient ground for review. Accordingly Annexure-6 is quashed. The respondent No.2 will examine the matter afresh and pass appropriate reasoned order in respect of the review petition.;