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CASE NO.: Appeal (civil)  3608 of 2002

PETITIONER: A.P.S.R.T.C. & ORS

RESPONDENT: K. RAGHU

DATE OF JUDGMENT: 27/02/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT O R D E R

CIVIL APPEAL NO. 3608 OF 2002

       Despite of receipt of notice, none appears on behalf of the respondent.   This appeal is proceeded ex-parte.

       Heard learned counsel for the appellant.

       The order under appeal dated 25/6/2001 was passed by the Division  Bench of the High court, relevant portion of which reads as under:

       "Having heard the learned counsel for the  parties, we are of the opinion that the circular  No.PD.73/1997, dt.24.10.97, issued by appellant No.1  being clear and unambiguous, no exception can be  taken to the order of the learned single Judge,  impugned in this writ appeal.

       This writ appeal has no merit, and it is  accordingly dismissed.  No costs."

......2.

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       The aforesaid order lacks reasons.  The same is set aside.  The matter is  remanded to the High Court to dispose it of in accordance with law by  giving reasons.  

       Appeal is allowed. No costs.