DIRECTOR SCHOOL EDUCATION Vs. MUNNI TILARA

JUDGEMENT

(1.) Despite sufficient opportunity granted to respondent no. 1 / writ petitioner, no reply has been filed to the application seeking condonation of delay in filing the appeal.

(2.) For the reasons stated in the accompanying affidavit, we are of the opinion that delay in filing the appeal should be condoned. Consequently, delay condonation application no. 13901 of 2013 is allowed. Delay of 347 days in filing the appeal is condoned.

(3.) Present appeal is preferred assailing the judgment dated 01.12.2012 passed by learned Single Judge whereby WPSS No. 1169 of 2010 filed by the writ petitioner / respondent no. 1, herein, was allowed directing the appellants to pay the petitioner salary for the post of Principal payable to her husband with effect from 01.07.1992 till the death of her husband i.e. 24.01.1998.