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CASE NO.: Appeal (civil)  1982 of 2008

PETITIONER: Rajni Sindhwani

RESPONDENT: Central Board of Secondary Education & Ors.

DATE OF JUDGMENT: 12/03/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT

O R D E R (Arising out of SLP) No. 9087 of 2006)         Leave granted.         This appeal is directed against the final order dated 9th of January,  2006 passed by the Division Bench of the High Court of Delhi in  Letters   Patent  Appeal No.855 of 2004 by which the LPA was allowed and the  writ petition allowed by the learned Single Judge of the High Court was  rejected.         Having heard the learned counsel for the parties and after going  through the materials on record, we are of the view that when the writ  petition was entertained and allowed by the learned Single Judge, it was  not proper for the Division Bench to dismiss the writ petition on the  ground  of  delay  and latches only. In that situation and in the facts of  this case,  LPA  ought  to have been heard by the High Court on merits.  In  this  view of the matter, the order passed by the High Court is set  aside and the matter is remitted back to the Division Bench of the High  Court  to  decide  the LPA on merits after giving opportunity of hearing to   the  parties.  The appeal is allowed to the extent indicated above. There  shall be no order as to costs.