- (1.) HEARD learned counsel for the parties. This C.M.P. has been filed by the applicant -authority seeking extension of time granted by this Court vide order dated 10th October, 2012 passed in Cont. Case (Civil) No. 252 of 2011.
(2.) LEARNED counsel for the non -applicants has serious objection in extension of time because of the difficulty which the non -applicants are facing since long. Learned counsel for the non -applicants also pointed out that this Court on 10th October, 2012 itself found that the time of six months is too large time, even then, granted six months' time so that the final decision may be taken by the management and in fact relief may be provided within that period, but, still, authority has not complied with the direction of this Court and they sought extension of time, which cannot be granted.
(3.) AFTER going through the facts stated by the applicant and reasons given for non -compliance of the order in time, we are of the considered opinion that there are bona fide reasons in not complying with the order of this Court in time and there is just reason for extension of time. Therefore, time is extended up to 15.07.2013 by which the authority will comply with the order and do all the formalities. Learned counsel for the non -applicants has submitted that today is the last date for submission of form for the advertised posts and the non -applicants have not submitted their form till today, hence, time may be granted.;