KAMLESH Vs. DIRECTOR SOCIAL AND WOMEN WELFARE

JUDGEMENT

(1.) CMP(M)No. 1521/2010 & C.Review No. 154/2010 This application has been filed seeking condonation of delay in filing the review petition against the judgment dated 29.3.2010 rendered in CWP (T) No. 4654/2008. There is inordinate delay of about seven months in filing the review petition. The delay has not been explained satisfactorily. No grounds have been made out by the applicant for the condonation of delay. However, still in the interest of justice, the matter was heard on its merit. Whether reporters of the local papers may be allowed to see the judgment? No.

(2.) MR. Neel Kamal Sharma has failed to point out any error apparent on the face of record. The services of the applicant already stand terminated on 25.11.2010.