DIVISIONAL, RAILWAY MANAGER AND ANOTHER Vs. ABHISHANKAR ADHIKARI

JUDGEMENT

(1.) Presiding Member, Heard the learned Counsel on application for condonation of delay as well as on merits.

(2.) Delay of 35 days is sought to be condoned on the ground that due to that administrative exigency and also to get approval from the Headquarter Authorities at Calcutta, Howrah and, thereafter, to contact its Advocate at New Delhi for preparation of Memorandum of Revision and in getting the revision legally vetted at Calcutta/Howrah time was spent. Besides, in the month of Dec. and Jan. there were several holidays. Thus, delay occurred in getting the approval for filing the present revision. Secondly, the delay was not wilful laches or negligence on the part of the petitioners in not filing the revision in time.

(3.) Though we are not very much satisfied the way the delay is sought to be explained without indicating movement of file yet seeing the delay of just 35 days we would not like to debar the petitioner on this technical ground to pursue this Revision Petition. Accordingly, delay of 35 days is condoned.