SECRETARY TO GOVERNMENT DEPARTMENT Vs. A. KINGSTON DAVID

JUDGEMENT

(1.) The office has reported a delay of 750 days in filing the Special Leave Petitions against the judgment and order of the High Court dtd. 8/12/2016. The delay has been explained on the ground that the appellants had moved a review petition before the High Court. The review petition was dismissed on 31/1/2019. The Special Leave Petitions were filed on 28/3/2019. Hence, sufficient cause for condoning the delay has been shown. The delay in filing the Special Leave Petitions is condoned.

(2.) Leave granted.

(3.) These appeals arise from a judgment of a Division Bench at the Madurai Bench of the Madras High Court dtd. 8/12/2016, and the judgment dtd. 31/1/2019 in review.