DNYANESHWAR VISHWANATH BORADE Vs. SAIBABA SANSTHA VISHWASTHA VYAVSTHA

JUDGEMENT

(1.) The application is filed for condonation of delay of 265 days caused in filing review application. The Petitioner from Writ Petition No.708 of 2015 wants to seek review of the judgment delivered by this Court in the writ petition on 15th January, 2019. The proceeding for condonation of delay came to be filed in this Court on 4th November, 2019. It was submitted during hearing by the learned counsel for Applicant that after the disposal of Special Leave to Appeal No.8377 of 2019 on 3rd July, 2019, which was filed to challenge the decision of writ petition, this proceeding came to be filed and as liberty was given by the Supreme Court to file review proceeding, it needs to be presumed that there was sufficient cause for delay caused in filing the proceeding. The learned counsel was asked to argue the matter and to make out the case for sufficient cause and he was asked to show that there is some arguable case in review proceeding.

(2.) In the application filed for condonation of delay, it is the contention of the Applicant that on 15th January, 2019, the present Applicant got decision of acquittal in Sessions Case No.81 of 2012, which was filed against him in respect of same incident and so there was no opportunity to him to submit in Writ Petition No.708 of 2015 that he had got acquittal and so, the circumstance of acquittal can be considered as a ground for challenging the order of termination made against him in the departmental enquiry. It is contended that he had filed Special Leave to Appeal No.8377 of 2019 in Supreme Court and that proceeding was withdrawn as there was circumstance like acquittal of the Applicant in the criminal proceeding and the Supreme Court granted liberty to him to file review proceeding. It is his contention that his financial condition was weak as he had lost job, his mother was not keeping well and her condition was serious and he required some time to collect relevant documents and due to that delay is caused in filing the proceeding.

(3.) It is already mentioned that the present proceeding was filed on 4th November, 2019. Even if it is presumed that the Applicant thought after filing of SLP that it would be proper to file review proceeding, he ought to have taken steps immediately after the disposal of the SLP, which was filed in Supreme Court. The said proceeding came to be disposed of on 3rd July, 2019, but the present proceeding came to be filed on 4th November, 2019. If the circumstance that he got acquittal on 15th January, 2019 was relevant according to Applicant, he ought to have directly come to this Court and he could have filed review proceeding. Instead of doing that, he filed SLP in the Supreme Court. Thus, it cannot be said that time started to run for him on 3rd July, 2019. He could afford to engage counsel in Supreme Court and go to Supreme Court to challenge the decision of this Court and so it cannot be believed that he had no resources to file the present proceeding. There is virtually no record in respect of the so-called illness of his mother. Due to these circumstances, this Court holds that no sufficient cause is shown by the Applicant in respect of delay of 265 days caused in filing the proceeding. On this ground itself, the proceeding needs to be dismissed.