ABHISHEK BIJALBHAI KALOTRA Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) HEARD Mr. A.K.Jani, learned advocate, for Mr. Dagli, learned advocate for the petitioner, and Mr. Shah, learned AGP, for the respondent ­ State Government.

(2.) IN present petition, the petitioner has prayed that:-

(3.) ON advance service of copy of the petition, Mr. Shah, learned AGP, has appeared for the respondent ­ State. He has submitted that the respondent authorities have also considered the petitioner's revision application and appropriate response was forwarded to the petitioner under letter dated 7.5.2012 informing the petitioner that the revision application was filed after expiry of prescribed period of limitation and there was delay of 255 days and therefore, unless satisfactory explanation as regards the delay is not offered and sufficient cause is not made out, the revision application cannot be considered. Mr. Shah, learned AGP, also submitted that the petitioner was granted time until 16.5.2012 to submit appropriate explanation as regards the inordinate delay of 255 days.