EXECUTIVE ENGINEER CSPDCL Vs. SITA BAI

JUDGEMENT

(1.) Heard on I.A. No. 01/2026, an application filed under Sec. 30 of the Employees' Compensation Act for condonation of delay in filing the present appeal. By the said application, the appellant seeks condonation of delay of 122 days in preferring the appeal.

(2.) Learned counsel for the appellant submits that the appellant is aggrieved by the order dtd. 7/11/2025 passed in Application No. 68/2025, whereby the modification sought for was rejected, read with order dtd. 25/8/2025 passed in Application No. 49/2025 by the learned Labour Court, Dhamtari. It is submitted that while preferring the present appeal challenging the aforesaid orders, a delay of 122 days has occurred due to time consumed in collecting necessary and relevant documents and also due to lack of proper knowledge regarding the prescribed limitation period. It is further submitted that the delay is neither intentional nor deliberate, but bona fide and on account of sufficient cause.

(3.) It is further contended that the appellant has a good case on merits and, if the delay is not condoned, the appellant shall suffer irreparable loss and injury. Therefore, it is prayed that, in the interest of justice, equity and fair play, the delay in filing the appeal be condoned.