D T C Vs. SHRI RAM PHAL

JUDGEMENT

(1.) THIS is an application filed by the appellant praying for condonation of delay of 347 days in filing the present appeal. The impugned judgment and order as against which the present appeal was filed was passed on 23. 12. 2005. Admittedly, the counsel appearing for the DTC applied for a certified copy and received the same on 28. 01. 2006. It is also stated in the application filed by the appellant praying for condonation of delay that the certified copy of the order was also forwarded to the appellant by the contesting Advocate with the advise that the appeal should be filed. Yet, no such appeal was filed immediately and the same ultimately came to be filed in this Court only on 18. 12. 2006. Then also, there were certain objections which were pointed out to the appellant and the appeal was finally refiled on 2nd January, 2007, whereafter it was again taken back and finally it was filed on 2nd February, 2007.

(2.) WE have perused the application filed by the appellant wherein reasons have been given praying for condonation of delay. On going through the records, however, we do not find that any particulars in support of the reasons have been set out in the application. In fact, the ground taken and the reasons given for the delay appear to us to be an afterthought. The delay is sought to be explained on account of procedural matters, which, in our considered opinion, would not sufficiently explain the delay as required under the law and as settled by the various decisions of the Supreme Court. We refer to the decision of the Division Bench of this Court in General Manager, Northern Railway vs. Vishwa Nath Nangia reported in 198 (2005) DLT 286 wherein the Division Bench of this Court has held as follows:

(3.) ON going through the records we are satisfied that there is no proper explanation of the delay of as long as 347 days in filing the present appeal. The stand taken is that there was delay in giving effect to the order of the learned Single Judge and of the Industrial Adjudicator of reinstating the workman. We do not consider this reason enough for withholding of filing of the appeal, for, if the appellant desired to file an appeal, they could have filed the appeal without his reinstatement seeking for stay of the judgment, which is also filed and is on record as of now.