COMMITTEE OF MANAGEMENT INTER COLLEGE THAULDHAR MAJAF OAN TEHRI GARHWAL Vs. REGIONAL JOINT DIRECTOR OF EDUCATION GARHWAL REGION

JUDGEMENT

(1.) THE petitioner has moved review/recall application with a prayer to recall the order dated 6-7-2007 passed in Writ Petition (M/s) No. 729 of 2007, whereby the writ petition was dismissed in limine in view of the order passed by the Division Bench of this Court in Writ Petition No. 153 of 2007 (S/b ). Delay Condonation has also been filed along with the recall application, which is supported by an affidavit.

(2.) THE grounds shown in the affidavit are sufficient to condone the delay in filing the review/recall application. Delay is condoned. Delay condonation application is accordingly allowed.

(3.) HEARD Sri Gopal Narain learned counsel for the petitioner and Sri K. P. Upadhyay, learned Additional Chief Standing Counsel for the respondents.