MUNICIPAL COMMISSIONER Vs. PRASHANTBHAI BAPURAO GODASE AND ORS.

JUDGEMENT

(1.) As all the applications with the main respective appeals and interim applications therein are connected with each other and common questions are to be considered, they are being considered simultaneously. Civil Application No. 11103 of 2015 to 11125 of 2015 are for condonation of delay of 350 days for preferring LPAs against the order passed by the learned Single Judge in the respective petitions.

(2.) We have heard Mr. Pandya, learned Counsel appearing for the applicant -appellant on the application for condonation of delay as well as on merits of the main LPAs.

(3.) If the explanation, as stated in the applications for condonation of delay, is considered as it is, by no stretch of imagination, it could be said that the delay is sufficiently explained. The ground sought to be canvassed is that since Full Bench of this Court had initially taken the view that the LPA would not be maintainable against the order passed by the learned Single Judge arising from the award of the Labour Court, the LPAs were not preferred. Thereafter, as the Apex Court has reversed the order of the Full Bench and remanded the matter to this Court, the applicant - appellant has decided to prefer appeals.