UNION OF INDIA Vs. SAMIR CHANDRA KAR

JUDGEMENT

(1.) This is an application filed under Section 5 of the Limitation Act, 1963 (for short "the Act ") for condonation of 1624 days delay in preferring the review petition seeking review of the judgment and order dated 04.02.2015 passed by the Division Bench in WA No.3 of 2014.

(2.) Briefly, the relevant facts as narrated in the application may be noticed.

(3.) The applicants states that the respondent had filed WP (C) No.53 (SH) of 2011 praying for a direction to frame single set of Recruitment Rules for the posts in the pre-revised scale of Rs. 5000-8000/-, Rs. 5500-9000/- and Rs. 6500-10,500/- with a further prayer to convene a review Departmental Promotion Committee (DPC) to rectify/fix the promotion specified in the post of Senior Accountant and to consider the writ petitioner (respondent herein) during DPC conducted in the month of February and March, 2010 for promotion to the post of Accounts Officer w.e.f. 2011.