ARUN KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No.160 of 2012 has been filed by Mr. Arun Kumar Gupta, the Petitioner in OMP No.562 of 2011 complaining of disobedience by the Respondent Railways of the directions issued by this Court in its order dated 5th December 2011 disposing of OMP No.562 of 2011.

(2.) AFTER notice was issued on this application on 9th January 2012, the Railways filed Review Petition No. 60 of 2012 seeking review and recall of the order dated 5th December 2011 along with an application IA No.1258 of 2012 seeking condonation of delay in filing the review petition.

(3.) IN its order letter dated 29th August 2011 directing notice to issue in OMP No. 562 of 2011, this Court noticed the above facts and observed as under: