STATE OF U.P. Vs. ANTARIKSHA SINGH

JUDGEMENT

(1.) This appeal is barred by limitation from 116 days.

(2.) Having considered the facts stated in the application seeking condonation of delay, we are satisfied that the appellant had justifiable reason to state that for a bonafide reason, he was prevented from filing the appeal in time, accordingly, the delay in filing the appeal is condoned.

(3.) The short issue involved in this appeal is with regard to mode for consideration of "undue hardship" while invoking first proviso to Rule 5 of the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974.