Rajasthan High Court - Jodhpur
Officer-In-Charge, Zoological Survey ... vs . Deepak Kumar on 13 January, 2015
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. CIVIL MISC. APPLICATION No.91/2014
in
S.B. CIVIL WRIT PETITION No.7848/2012
Officer-in-Charge, Zoological Survey of India Vs. Deepak Kumar
Order dated 13/01/2015
1/2
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
:: O R D E R ::
S.B. CIVIL MISC. APPLICATION No.91/2014
in
S.B. CIVIL WRIT PETITION No.7848/2012
Officer-in-Charge, Zoological Survey of India Vs. Deepak Kumar
Date of Order :::: 13th January, 2015.
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. A.K. Rajvanshy, for the applicant/petitioner.
--
BY THE COURT:
1. Learned counsel for the applicant/petitioner submits that in compliance of order dated 10.02.2014 passed by this Court disposing of the writ petition being SBCWP No.7848/2012- Officer-in-Charge, Zoological Survey of India Vs. Deepak Kumar, the compliance has been made on 01.07.2014 and the respondent/workman, namely, Deepak Kumar has been reinstated backin service with back wages as directed by this S.B. CIVIL MISC. APPLICATION No.91/2014 in S.B. CIVIL WRIT PETITION No.7848/2012 Officer-in-Charge, Zoological Survey of India Vs. Deepak Kumar Order dated 13/01/2015 2/2 Court, however, in view of slight delay, which has occasioned in compliance of the order, the same may be condoned.
2. In view of compliance made, the delay in compliance of the order up-to 01.07.2014 is condoned. The misc. application is, accordingly, disposed of. A copy of this order be sent to the concerned parties forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
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