DEVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of Review Application Nos. 248 of 2009 and 220 of 2009.

(2.) While imposing exemplary costs on the respondent applicants, the Court has made a mention in detail to casual and non-caring attitude on the part of the respondents while filing reply in response to the notice issued in the writ petition. The role of each applicant and other respondent was noted in the order under review. The order was passed after serving due notice to all including the applicants.

(3.) Applicant, Karan Avtar Singh was working as Secretary, PWD Department. Secretary PWD was impleaded as respondent No. 3 in the writ petition. He was directed to pay Rs. 50,000/- for failing in his bounden responsibility to ensure that the correct and proper stand was taken on behalf of the State. If he had authorised anyone else to file reply on his behalf, then his responsibility would not end with this.