PADAMDHAR SINGH Vs. STATE OF CHHATTISGARH, DIRECTOR PUBLIC INSTRUCTIONS AND THE DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) HEARD learned Counsel for the parties. I.A. No. 1, this is an application for condonation of delay.

(2.) IN response, learned Counsel appearing for the State/respondents would submit that the delay has not been properly explained and as such, the same deserves to be dismissed on the ground of delay.

(3.) THE petitioner was denied consequential benefits for a reasonably long time as the order was passed on 15.01.2008, thus, this Court was moved for determining the specific time for grant of consequential benefits.