WILD LIFE INSTITUTE OF INDIA Vs. MUKTI PRASAD

JUDGEMENT

(1.) Considered the objection filed to the application for condonation of delay in preferring the appeal.

(2.) Considered the averments made in the application for condonation of 119 days' delay in preferring the appeal. Reasons for delay, as furnished, do not inspire confidence of the Court, still then, inasmuch as a question of law has been raised, we allow the application for condonation of delay.

(3.) In the instant appeal, it is being contended that those 14 casual labourers came to this Court, when the respondents herein were not in the employment of the appellant and they also obtained an order from this Court on 22nd August, 2003 directing the appellant to frame a scheme of regularization of those 14 casual labourers, when also the respondents herein were not in the employment of the appellant. It was submitted that in those circumstances, respondents herein could not compare themselves with those 14 casual labourers.