VASANTA VISHWANATH TELANGE Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) Civil Application No: 363/2008 is allowed.

(2.) Writ Petition is taken up for early hearing immediately.

(3.) Learned Commissioner, Workmen's Compensation rejected the application of petitioner for condonation of delay, on the ground that the petition which was returned to him on 26.3.1996 was filed on 9.12.1996 before that Authority. Learned Commissioner found that the delay of one year and approximately six months, was not properly explained.