DELHI TRANSPORT CORPORATION Vs. BHAGAT SINGH

JUDGEMENT

(1.) THIS intra court appeal impugns the judgment dated 24th September, 2012 of the learned Single Judge of this Court dismissing W.P. (C) No. 619/2006 preferred by the appellant. The said writ petition was preferred by the appellant impugning the Award dated 22nd November, 2002 of the Industrial Adjudicator on the following reference:

(2.) INSPITE of the dismissal of the writ petition on the ground of delay, this appeal is accompanied with applications for condonation of delay of 56 days in filing and 20 days in re -filing this appeal. The reasons given for delay in preferring the appeal are administrative.

(3.) THE Supreme Court recently in Post Master General Vs. Living Media India Limited (2012) 3 SCC 563 has struck a different note about condoning delays on the part of government/governmental agencies and has held that such delays are not to be condoned. We are of the view that the petition preferred by the appellant itself having been dismissed only for the reason of the delay in preferring the same, the appellant and its officials ought to have treated the matter as a special one and ensured, that there is no delay at least in preferring the appeal against such dismissal of the writ petition. However, the appellant proceeded in the matter of filing the appeal at its pace and there is nothing to show that extra care, which was required to be taken, was taken.