RISHIPAL CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) COUNTER affidavit alongwith delay condonation application as well as supplementary counter affidavit is handed over in the Court which is taken on record.

(2.) FOR the reasons stated in the application, delay in filing counter affidavit is condoned. Counter affidavit is taken on record.

(3.) MR . Arvind Vashistha, learned counsel appearing for the petitioner, submits that instead of taking final decision on the representation of the petitioner dated 29.08.2013 as directed by this Court vide order dated 11.09.2013, District Supply Officer has passed order on 27th November, 2013, annexure No.1 to the supplementary counter affidavit, filed by the respondents.