Rajasthan High Court - Jaipur
State Of Raj & Ors vs Bhoop Singh on 18 October, 2013
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT BENCH JAIPUR DB Civil Special Appeal No.2197/2011 Date or order : 18.10.2013 Hon'ble Mr. Justice Ajay Rastogi Hon'ble Mr. Justice JK Ranka Mr. Lokendra Singh, for appellant. Instant intra court appeal has been filed against the order of the ld. single Judge dt.27.8.2003. It appears from the record that special appeal was filed in 2003 but no one has taken care of the matter and there was delay in filing appeal as pointed out by the office which was registered later on in 2011 and it shows that how far the Government is concerned. Apart from delay which has not been satisfactorily explained by the appellant we find that the respondent employee was promoted on the post of Head Master against the quota of 1989-90 and the Circular was issued by the govt. on 27.6.1992 granting benefit of Rule 26A of the Rajasthan Service Rules and the cut off date referred to 5.9.1990 but that may not as relevant for the purpose of granting benefit of Rule 26A as the petitioner was promoted against the vacancy for the year 1989-90.
We do not find any reasonable justification to condone the delay. Consequently, the application filed u/S.5 of the Limitation Act stands rejected. Accordingly, the appeal also stands dismissed.
[JK Ranka),J. [Ajay Rastogi], J. dsr/-
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Datar Singh P.S.