SIMON YUNABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition was filed on 31.01.1994 and on 15.02.1994 the Court passed the following order: "Rule. To be heard with Special Civil Application No.475 of 1981."

(2.) The matter then got consideration by this Court on 25.08.1999, when this Court reposing confidence in the Government, after taking into consideration the subject matter of this petition, was pleased to dispose of the same by a judgement wherein it was observed that:

(3.) It is painful that the Government which is complaining against the conduct of the petitioners itself is found to have been acting in a most lethargic manner in the matter of such great importance, having far reaching consequences. Despite the fact that the Anomaly Committee submitted its report on 15.05.2000, the same is pending for consideration till date, i.e. 15.03.2004. The Government has not found time to redress the grievances of the petitioners either by accepting the Anomaly Committee's report or by rejecting the same. This being the hard reality, the Government cannot be heard of complaining that the petition is suffering from delay and laches. It is in this background that on petitioners filing Misc. Civil Application No.1826 of 2002, the petition is revived. The Court is pleased to grant the prayers in terms of para 8(A). In Misc. Civil Application it is stated that: