IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 2000   OF 2011 (Arising out of SLP(C) No.4312/2009)

NARAIN AND ORS.                Appellant(s)

                    :VERSUS:

UNION OF INDIA AND ANR.          Respondent(s)

WITH

CIVIL APPEAL NO. 2001   OF 2011 (Arising out of SLP(C) No.4708/2009)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.  

This order will dispose of both these appeals.  

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  

therefor.

-2-

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, 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,  and  remit  

these matters to the High Court for deciding them  

afresh in accordance with law by passing a reasoned  

order.   

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.   

These  appeals  are  disposed  of  with  the  

aforementioned observations.   

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; February 22, 2011.