BASANT KUMAR SHARMA Vs. GOVT. OF INDIA

JUDGEMENT

(1.) This writ petition was admitted by a Division Bench of this court on 05.12.1995. Due to persistent non-appearance of the petitioner, the writ petition was dismissed in default on 12.10.2006. By order dated 28.05.2007, the writ petition was restored to its original number on an application being moved by the petitioner in that behalf.

(2.) It appears that the petitioner was once again not present when the matter came up for hearing on 22.04.2009. In the interest of justice, adverse orders were deferred. Since the petitioner was not present, when the matter was called out, on 23.04.2009 the writ petition was once again dismissed in default. To be noted, the matter was on Regular Board.

(3.) The petitioner filed, once again, an application for restoration which was dismissed on 17.08.2009. The said matter was carried in appeal, to the Division Bench. The appeal was numbered as 648/2009. The Division Bench, however, set aside the order dated 17.08.2009 and directed that, the writ petition be heard on merits.