OM PRAKASH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Rajendra Dobhal, learned counsel for the petitioner and Sri Arvind Vashisht, learned Assistant Solicitor General of India for the respondents.

(2.) THIS writ petition was finally disposed of by this Court on 28-12-2007 with a direction to reconsider the matter positively within a period of further eight weeks from the date of production of certified copy of this order, as per direction of this Court given in the earlier writ petition No. 693 of 2006 (M/s) vide order dated 20-11-2006.

(3.) LEARNED counsel for the respondents has submitted that the order was received in the office of Chief Executive Officer Cantonment Board, Garhi Cantt, Dehradun in the second week of January and this order was also communicated to the authorities including Head Quarter, Central Command, Lucknow and thereafter in collecting all the relevant record and other process the matter could not be decided within the stipulated time given by the Court. In completing all formalities, it will take some more additional time.