TRILOK CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application by the petitioner/applicant for condonation of delay in filing the application for review of order dated 15th December, 2009. The petitioner/applicant has sought condonation of delay in filing the review application on the ground that he was not in Delhi, and therefore, he could know the order and only in last week of December, 2009 he came to know about the order. Despite repeated requests to his counsel, he could not get the order and finally he obtained the order from Internet.

(2.) THE petitioner/applicant contended that he approached another lawyer who took time to first prepare the Special Leave Petition. However even the Special Leave Petition was not filed, and therefore, the petitioner/applicant approached the earlier lawyer against who thereafter prepared the present application for review which was thereafter filed by him without any further delay.

(3.) THE petitioner/applicant has sought review of the order dated 15th December, 2009 on the ground that there were vacancies, however, the vacancies were not released and were released later on, and therefore, the petitioner/applicant is entitled for consideration of his request for appointment on compassionate ground towards the vacancies which were released later on.