SANASAM BIMOL Vs. MPSC

JUDGEMENT

(1.) Heard Ms. Puspa Gurumayum, learned counsel for the applicant and Mr.Kh.Athouba, learned Government Advocate for the State respondents.

(2.) This application has been filed for condonation of 581 days in the filing the review petition to review the order of the Hon'ble Division Bench dated 28.5.2010.The petitioner is the respondent No.5 in the Writ Appeal No.87 of 2009.

(3.) In the final judgment of this Court in its order dated 28.5.2010, it is recorded in para No.5 that respondent No.5, despite proper service of notice, did not choose to appear. Therefore, the appeal was heard on merits and the appointment of the applicant was quashed. The appellate order went against two other persons as well. In the writ appeal, the prayer of the appellant Shri Th.Ojenkumar Singh, the unsuccessful writ petitioner was accepted and the following order was passed in para No.19 as under:-