- (1.) Delay condoned.
(2.) Leave granted.
(3.) On the last occasion when the matter had come up after notice, since the respondents were not represented either in person or through counsel and when the counsel had pointed out the decision followed by the Tribunal, namely, Dr. Chakradhar Pasvan v. Stateof Bihar, (1988) 2 SCC 214 , this Court had referred the matter to three-Judge Bench. Thus, the matter has come up today. Even now, none is appearing for the respondents; nor are they appearing in the person. We have taken the assistance of Sri Goswami, learned senior counsel. We requested him to place on record the decisions for or against him. He has fairly argued case.;