DIRECTOR OF EDUCATION & ORS Vs. KALPANA PANDEY

JUDGEMENT

(1.) CM No.16441/2012 and CM No.16442/2012

(2.) Reason given for delay in filing the appeal is that the matter was referred to the higher office and after obtaining permission the appeal was filed.

(3.) The reason is as vague as vagueness can be. How many people were involved in the decision making process Nothing has been disclosed.