VAIKUNTH SHIVRAM NIMAVAT Vs. SECRETARY DEPARTMENT OF HOME

JUDGEMENT

(1.) The present writ application has been filed under Article 226 of the Constitution of India, seeking the following reliefs :-

(2.) The facts germane for adjudication of the present writ application as stated by the writ applicant, which reads thus :-

(3.) Mr. R.D. Chauhan, the learned advocate appearing for the writ applicant submitted that being aggrieved by the order dtd. 19/10/2020, the writ applicant preferred an Appeal before the respondent No.1 along with delay condonation application on dtd. 17/12/2020 and the said Appeal came to be rejected by the Appellate Authority by order dtd. 5/1/2021 on the ground of delay of 28 days, which is duly produced at Annexure-E, page 19 of the present petition.