STATE OF GUJARAT Vs. HARSHADBHAI POPATLAL JOSHI

JUDGEMENT

(1.) THIS application has been filed with the following prayers :

(2.) THE applicants are State of Gujarat and its concerned Officers, who have moved the present application for extension of time for complying with the directions in order dated 20.04.2011, passed in Special Civil Application No.4462/2011.

(3.) FROM the above, it is clear that the decision of the case of the petitioner regarding regularization of the period of absence, was to be decided within a period of three months from the date of receipt of a copy of the order. In paragraph-3 of the application, it is mentioned that the said order was received in the Circle Office of the applicants, at Rajkot, on 06.05.2011; meaning thereby that the order had to be complied by 06.08.2011. It is apparent from the averments made in the application that the order was not complied during the said period of time, may be due to reasons stated in the application. However, instead of moving the application for extension of time before expiry of the time limit on 06.08.2011, the present application has been filed on 22.11.2011, praying for extension of time by a further period of three months, in order to comply with the order.