UOI Vs. ALL INDIA GRAPHIC ARTISTS ASSOCIATION

JUDGEMENT

(1.) These are the applications by the petitioners/applicants for setting aside the order dated 8th September, 2009 dismissing the writ petition for default in appearance on behalf of the petitioners and another application seeking condonation of delay in filing the application for setting aside the order of dismissal and restoration of the writ petition. The Notices of the applications were issued to the respondents /non-applicants.

(2.) Mr. Ram Singh appears on behalf of respondent No. 1, All India Graphic artists Association (Doordarshan). He also contends that he also appears on behalf of Mr. R.N. Das, respondent No. 4; Mr. G.S. Takulia, respondent No. 5 (retired) who is also present; Ms. Manju Bisht, respondent No. 3 and Mr. S.S. Chandel, respondent No. 2 (retired) who are also present.

(3.) It is contended on behalf of the respondents that Mr. R.N. Das has since retired. Ms. Manju Bisht contends that she has been promoted on transfer and in the circumstances they do not oppose the application for condonation of delay in filing the applications for setting aside the order dated 8th September, 2009 and for restoration of the writ petition and for condonation of delay in filing the application for restoration of the writ petition.