JOINT DIRECTOR Vs. N M SOLEMAN

JUDGEMENT

(1.) The applicants have filed this application for restoration of the W.P. No. 3467/2000 (The Joint Director, Treasury, Accounts & Pension, Raipur & others Vs. N.M. Soleman & another), which was dismissed for non-prosecution by order dated 23.8.2006. As per the officer report the application for restoration has been filed after a delay of 1203 days. The applicants have filed I.A. No. 1 for condonation of delay in filing the application for restoration.

(2.) The Writ Petition No. 3467 of 2000 was filed by the petitioners/state on 9.6.2000, impugning the order dated 23.2.2000, passed by M.P. Administrative Tribunal, Raipur Bench, in O.A. No. 157/97 (N. M. Soleman Vs. The Joint Director & Others), whereby the petitioners/State were directed to pay full salary for the suspension period to the employee / respondent within three months of receipt of the order.

(3.) The Writ petition was admitted on 14.7.2000, staying the order of payment of full salary for the suspension period. Thereafter, the matter was called out on 25.7.2006 and 23.8.2006 but none appeared nor any representation was made on behalf of the petitioners/State. Ultimately, the petition was dismissed on 23.8.2006 for non-prosecution.