ADARSH YUVAK MANDAL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) PRESENT petition is filed by the petitioner -Adarsh Yuvak Mandal through its President/ Secretary praying that :

(2.) THE petition is filed on 20th February 1996. The first order was passed on 22nd February 1996 by this Court (Coram : Hon'ble Mr.Justice Rajesh Balia). The order is as under :

(3.) IT is unfortunate that though the Rule was made returnable on 15th March 1996, the matter has remained pending till date and the order dated 01st February 1996 has remained stayed all these days. In view of that, to allow the operation of order dated 01st February 1996 will not be justified by any far stretched reasons also. Only on the ground that the authorities have not taken any steps to get the stay granted against order dated 01st February 1996 vacated, the petition is allowed. Order dated 01st February 1996 is quashed and set aside only on the short ground of delay and latches in getting the stay order not vacated.