SATVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order I am deciding review application No. 19 of 1995 and various miscellaneous applications filed along with the review application as also those filed during the pendency of the review application.

(2.) Civil Miscellaneous Application No. 1079 of 1995 is for condonation of delay in the filing of the review application. Civil Misc. No. 1080 of 1995 is for stay of the order dated 12.8.1994 passed by this Court. Civil Misc. No. 1081 of 1995 is for dispensing with the filing of the certified copies of the documents. Civil Misc. No. 2544 of 1995 was filed for stay of the seniority-list prepared by the Central Co-op. Bank during the pendency of, the review application. Civil Misc. No. 3739 of 1995 was filed for permission to place on record the rejoinder to the written statement.

(3.) On the question of condonation of delay, the applicants have pleaded that they were not parties in Civil Writ Petition No. 3826 of 1981 in which the order dated 12.8.1994 was passed by this Court and that they had no knowledge of that order. They filed the review application after coming to know of the fact that the Board of Directors of the Karnal Central Co-op. Bank Limited, Karnal, was considering the re-fixation of seniority in accordance with the order of this Court dated 12.8.1994. In my opinion, the explanation given by the review petitioners for condonation of delay is quite plausible and, therefore, the delay in the filing of the review application is condoned.