MUKESH KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE writ petition was dismissed in default on 19.8.2010. A belated application, being CM No. 11323/2011 has been filed praying that order dated 19.8.2010 be recalled and writ petition be heard on merits.

(2.) VIDE other two civil miscellaneous applications, delay in filing and delay in refiling is prayed to be condoned, which delay is cumulative spanning 285 days.

(3.) SINCE the petitioner could not give a valid explanation on the administrative side, a charge sheet was issued and served upon him alleging the misdemeanor of not reporting for the refresher course and willfully absenting unauthorizedly.