R.H. Zaidi, J. - (1.) Heard learned counsel for the parties and also perused the record.
(2.) Present petition was filed challenging the validity of the order of suspension dated 5.1.1981.
(3.) It was on 12.11.1987 that notice was directed to be issued to the respondent and until further orders of this court the operation of the order of suspension was directed to remain stayed. Respondent was, however, permitted to take or not to take work from the petitioner. It was further directed that if the work is taken from the petitioner, he will be entitled to his full salary. Disciplinary proceedings were directed to be completed at an early date and the petitioner was also directed to co-operate and participate in the enquiry. Since then more than 15 years have already lapsed. On the last date the writ petition was listed in the list of infructuous cases. Learned counsel for the petitioner had no instructions as to what had happened after the writ petition was filed. Therefore, the writ petition was dismissed as infructuous on 11.1.2002 as it was expected that disciplinary proceedings pending against the petitioner must have been concluded. Thereafter, the present application was filed for recalling the said order, on 12.5.2002. Prayer for condonation of delay was also made.;