- (1.) HEARD Learned Counsel for the petitioner who has moved this application for restoration of L.P.A. No. 63 of 2010. This application was preferred after delay of more than 472 days. It appears from the impugned order that the learned Single Judge dismissed the writ petition of the petitioner with a direction to the Inquiry Officer to conclude the inquiry within a period of four months.
(2.) AS we have already noticed that this CMP has been preferred after delay of more than one year of dismissal of L.P.A. No. 63 of 2010. After going through the reasons stated in the application for restoration of the appeal, we are of the considered opinion that in such matter, there is no reason to condone the delay as the petitioner has not shown any sufficient cause for condoning the delay. Accordingly, this CMP is dismissed. Consequently, I.A. No. 11 of 2012 also stands dismissed.;