DR. A.K. BELWAL Vs. UOI & ORS.

JUDGEMENT

(1.) CM No. 8739/2010

(2.) THIS is an application by the petitioner seeking condonation of delay of seven days in filing the review petition.

(3.) THE petitioner has sought review of order dated 27th April, 2010 dismissing the petition seeking quashing of a letter written by Sh. A.K. Bhardwaj, Senior Central Govt. counsel addressed to Ms. Mala Dutt, Director, IES Cadre dated 1st August, 2005 on the ground that she was intimated by the counsel that the Court has orally asked him that the petitioner's period is to be regularized in accordance with law and it is not necessary to treat the period as 'spent on duty' or even dies non and consequently to finalize the departmental inquiry and to take a final decision.