GOVT OF NCT OF DELHI Vs. VIRENDER KUMAR

JUDGEMENT

(1.) CM No. 1126/2011 This is an application by the respondent/applicant seeking vacation of stay of order dated 20th February, 2009 passed in the above noted writ petition.

(2.) THE notice of the application was issued on 28th January, 2011 and was accepted by the counsel for the petitioner and the time was sought to file the reply. Time was granted to the petitioner to file the reply within four weeks and the matter was adjourned to 3rd March, 2011. On 3rd March, 2011 last opportunity was granted to file the reply within four weeks as the reply had not been filed.

(3.) THE petitioner, Govt. of NCT of Delhi has challenged the order dated 1st October, 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 1635/2007.