UNION OF INDIA Vs. CENTRAL TIBETAN SCHOOLS ADMIN

JUDGEMENT

(1.) The approach of the Union of India in the manner it has filed the present special leave petition exasperates us as all earlier counsel appears to have been thrown in the dustbin Reason:

(2.) The present special leave petitions have been preferred also after delay of 532 days and 6616 days from the original order.

(3.) We have heard learned Additional Solicitor General for some time and must note that the only error which seems to have occurred in the impugned order is of noticing that it is not an illiterate litigant because the manner in which the Government is prosecuting its appeal reflects nothing better! The mighty Government of India is manned with large legal department having numerous officers and Advocates. The excuse given for the delay is, to say the least, preposterous.