Jharkhand High Court
State Of Jharkhand Thr. D.S.E. vs Narendra Kumar Tiwari & Ors on 9 January, 2012
Author: Prakash Tatia
Bench: Chief Justice, P.P.Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 161 of 2011
The State of Jharkhand through District Superintendent of
Education, Sahebganj ....... ..............Appellant
-- Versus --
Narendra Kumar Tiwari & Others ....Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE P.P.BHATT
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For the Appellant : J.C. to S.C.II
For the Respondents : Mr. P.K. Verma
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I.A. NO. 1367 OF 2011
05/ 09.01.2012In the matter of compassionate appointment, this L.P.A has been preferred after delay of 309 days with usual plea taken by the State Government without disclosing the cause of such delay.
Hence, we are not inclined to condone the delay in filing the L.P.A. The interlocutory application no. 1367 of 2011 for condonation of delay stands rejected and accordingly, the L.P.A. is also dismissed.
( Prakash Tatia, C.J. ) ( P.P.Bhatt , J. ) Pandey/Mohanti