PRATIBHA BANERJEE, J. - (1.) C.A. 163 of 1990 is an application filed by the Union of India praying for extension of time to implement the judgement and order dated 4.6.90 passed in O.A 727 of 1989.
(2.) In O.A. 727 of 1989 we had directed the official respondents to create a supernumerary post, if necessary, for accommodating the applicant therein in the post of Superintendent (Level I) on and from 31.7.89 upto 2.10.89 and thereafter as a regular promotee in the said post on and from 3.10.89. We had further directed that all arrears of salary and allowances admissible to him be paid within 30 days from the date of communication of the order.
(3.) In the Civil Application, the applicants/respondents have stated that the matter has been referred to the headquarters at Delhi, but nothing has been communicated from Delhi so far. It is presumed that it will take some more time for processing the case due to some official formalities. In the circumstances, they have prayed for three months more time to implement the order.;