NON- REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1717 2009 (Arising out of SLP (C) No. 12627 of 2006)

State of Himachal Pradesh …….Appellant(s)

VERSUS

Sh. Sada Ram & Anr.  …..Respondent(s)

J U D G M E N T

TARUN CHATTERJEE, J.

1. Leave granted.   

2. The  High  Court,  while  dismissing  the  petition,  passed

the following order :-

“CMP No. 224 of 2006

Heard.  We do not see any reason to interfere with the  judgment  of  the  Tribunal.   The  petition  is dismissed.   

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CMP No. 332 of 2006

In view of  the order  passed  in  the main matter, this application shall also stand dismissed.”

3.  In our view, the High Court, while disposing of the writ

application, ought to have at least given some reasons for

dismissing the same and ought to have passed a speaking

and  a  reasoned  order.   Such  being  the  position  and

without going into the merits of the writ petition, we set

aside  the  impugned order  and restore  the  writ  petition

and request  the High Court  to  decide the writ  petition

afresh on merits.   

4. The  High  Court  is  requested  to  dispose  of  the  writ

petition at an early date preferably within three months

from the date of supply of a copy of this order to it.  The

impugned order is accordingly set aside.  The appeal is

allowed to the extent indicated above.  There will be no

order as to costs.      

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…………………………J. [TARUN CHATTERJEE]

…………………………J.  [H. L. DATTU]

NEW DELHI March 18, 2009

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