R.K. SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) RAJIV SHAKDHER, J CM No. 1493/2014 (Condonation of delay in re -filing) 1. This is an application seeking condonation of delay of 10 days in re -filing the petition.

(2.) FOR the reasons given therein the application is allowed and the delay is condoned. Application stands disposed of.

(3.) IT is not in dispute that the petitioner superannuated, upon reaching the age of 58 years, on 30.11.2013. It is also not in dispute that on 04.07.2013 a new CMD, has been appointed. In these circumstances, in any case, the last two prayers have been rendered infructuous.