CourtKutchehry.com
Supreme CourtDivision Bench(2011) 02 SC CK 0024

Narain and Others vs Union of India (UOI) and Another

Supreme Court Of India · Decided on 22 February 2011

HON’BLE JUDGES
Deepak Verma, J · Dalveer Bhandari, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 2000 of 2011 (Arising out of SLP (C) No. 4312 of 2009) and Civil Appeal No. 2001 of 2011 (Arising out of SLP (C) No. 4708 of 2009)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 220 words
1.

Leave granted.

2.

We have heard the learned Counsel for the parties.

3.

This order will dispose of both these appeals.

4.

These appeals emanate from the judgments and orders dated 27th August, 2008 passed by the Division Bench of the High Court of Judicature at Rajasthan at Jodhpur in Civil Writ Petition Nos. 1326/2008 and 7919/2007 by which the writ petitions have been dismissed summarily without giving any reasons there for.

5.

Having heard the learned Counsel for the parties and after perusing the records, we are of the considered view that the High Court ought to have given reasons for deciding the matters. We are, therefore, constrained to set aside the impugned judgments and orders dated 27th August, 2008passed by the Division Bench of the High Court of Judicature at Rajasthan at Jodhpur in Civil Writ Petition Nos. 1326/2008 and 7919/2007, and remit these matters to the High Court for deciding them a fresh in accordance with law by passing a reasoned order.

6.

Since the matters have been pending for quite some time, We request the High Court to dispose of both the writ petitions as expeditiously as possible, in any event, within a period of one year from the date of communication of this order.

7.

These appeals are disposed of with the aforementioned observations.