NITIN GARG Vs. DELHI STATE INDUSTRIAL & INFRASTRUCTURE

JUDGEMENT

(1.) This is a writ petition, whereby, in sum and substance, the petitioner seeks implementation of the direction issued by the Supreme Court in its order dated 18.01.2011, passed in SLP(C) No. 20507/2007, in his own case.

(2.) The brief background in which the present writ petition has been filed is as follows:

(3.) The petitioner, challenged the order of termination by way of a writ petition, which was dismissed by the Single Judge of this court vide order dated 07.07.2006. Against the order of the Single Judge dated 07.07.2006, an appeal was carried by the petitioner to the Division Bench. This appeal was numbered as: LPA No. 1660/2006. The appeal, was disposed of vide order dated 25.05.2007.