UNION OF INDIA AND ORS. Vs. SAMIR CHANDRA KAR

JUDGEMENT

(1.) WE have heard learned counsel for the parties and examined the impugned judgment. It is submitted that the impugned judgment does not disclose any reason for directing the review of service profile of the respondent after an inordinate delay of 22 years. We may hasten to say at this stage that not only all executive orders are required to be based on reasons but the same principle should also govern the judicial orders.

(2.) HON 'ble the Apex Court in the case of Kranti Associates Private Ltd. and Another v. Masood Ahmed Khan and Others, reported in : (2010) 9 SCC 496, vide paras 41, 44 and 46, has highlighted the requirements of recording of reasons as follows:

(3.) WE , thus, set aside the impugned judgment and order dated 04.12.2014 passed in WP(C) No. 161 of 2013 and remand the case for a fresh consideration with request to pass a reasoned order. The writ appeal is thus disposed of.