ASHOK KUMAR SINGH Vs. MANAGING DIRECTOR (WATCHES)

JUDGEMENT

(1.) When the matter was listed before us on 02.08.2019, neither was Mr. Jitendra Chaudhary, Advocate for the appellant-writ petitioner, present nor was there any representation on his behalf. Since the matter was coming up for the first time, we thought it appropriate to give the counsel for the appellant one more opportunity to file objections. Even today, when the matter is listed, no objections have been filed to the application seeking condonation of delay.

(2.) The delay in preferring this review application is of 103 days i.e. a period of around three and a half months. The delay is not so inordinate as to non-suit the review applicant, and deny them the opportunity to put forth their submissions on merits. The application to condone the delay is allowed, and the delay is condoned.

(3.) This application is filed seeking review of the order passed by a Division Bench of this Court in SPA No. 542 of 2014 dated 12.09.2018. The respondent, both in the Writ Petition and in the Special Appeal, has invoked our jurisdiction seeking review of the aforesaid order. The appellant-writ petitioner had filed WPSS No. 487 of 2010 questioning the termination of his services, on the charge of his having submitted a forged medical bill of ' 20/- regarding the medical claim of his son, and for receiving salary for the full day though he was on half day leave on that particular day, as arbitrary and illegal.