STATE OF UTTARAKHAND Vs. CHETPAL GIRI.

JUDGEMENT

(1.) In all these four Special Appeals, the delay in preferring these appeals are of more than one year. While the delay is of 455 days in preferring Special Appeal No. 719 of 2019, the delay is of 386 days in preferring Special Appeal No. 720 of 2019; and the delay is of 378 days in preferring Special Appeal No. 731 of 2019 and Special Appeal No. 734 of 2019.

(2.) In the affidavits filed in the support of the applications seeking condonation of delay, details are furnished of the correspondence between one department/official and another which resulted in the delay in preferring these appeals.

(3.) The orders under appeal were passed, in four writ petitions, at the stage of admission without giving the appellants an opportunity of filing their counter affidavits thereto. In the orders under appeal, the learned Single Judges had directed the respondents to upgrade the pay scale of the petitioner in the light of the Government Order dtd. 5/10/2015, read in conjunction with the order dtd. 28/10/2016, within a period of eight weeks from the date of the order.