SHARMILA VERMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) We have read the affidavit filed in support of the delay condonation application explaining the delay of 743 days. Objections are also filed against the delay condonation application. After hearing the learned counsel for the parties, we would think that delay condonation application must be allowed. Accordingly, delay condonation application is allowed subject to payment of costs of Rs. 2000/- to respondent no. 2. If costs is not paid within two weeks from today, the appeal will stand dismissed without reference to the Bench and if costs is paid, delay condonation application will stand allowed.

(2.) Now, we proceed to decide the appeal, which is filed against the judgment of learned Single Judge whereby petition filed by the petitioner /appellant was dismissed.

(3.) The case of the appellant is that husband of the appellant was initially appointed as Conductor in U.P. State Roadways on 21.04.1956. Thereafter, he was confirmed on 01.04.1960 on the post of Booking Clerk, which was pensionable post at the relevant time but due to typographical mistake his date of confirmation was mentioned as 01.04.1972.