- (1.) APPELLANT was ordered to deposit process fee by 15-5-1996. He did it a day late on 16-5-1996 but his writ petition No. 676/96 was dismissed by this Court by order dated 30-5-1996. He thereafter filed M. C. C. No. 354/96 for restoration of this petition which was also dismissed vide order dated 29-8-1996 on the ground that writ petition could not be restored where non-compliance of a peremptory Court order was involved.
(2.) THE matter raises an interesting issue viz :- Whether non-compliance of a peremptory procedural order passed by the Court would operate as a bar to the restoration of a dismissed writ petition.
(3.) APPELLANT filed writ petition No. 676/96 alleging that his salary was wrongly reduced at his back. It came up for consideration on 9-5-1996 when the writ Court passed the following order : "issue notice to the respondents to show cause as to why the petition be not admitted and disposed of at motion hearing stage itself. P. F. by 15-5-1996 failing which the petition shall stand dismissed. ";