PUBLIC HEALTH ENGINEERING DEPARTMENT Vs. VIKRAM DAS VAIRAGI

JUDGEMENT

(1.) Heard on I.A.No.16000/2017, an application for condonation of delay in filing the writ appeal.

(2.) After hearing learned counsel for the parties, the delay is condoned and I.A. No. 16000/2017 stands allowed.

(3.) Learned counsel for the respondent has drawn attention of this court in respect of order passed in the case of Jagdish Mathur in writ appeal No. 452/2015 which has been relied upon by the learned single Judge.