STATE OF MEGHALAYA Vs. SRIKANT RAI

JUDGEMENT

(1.) Delay of 351 days in preferring the appeal is sought to be condoned on the grounds as projected in the application seeking condonation. We have considered the averments of the application as well as objection filed by the respondents.

(2.) Appeal is proposed to be filed after the prescribed period of limitation against the judgment dated 13.11.2017 rendered in WP (C) No.374 of 2014. Learned Single Judge while noticing that the respondents have completed more than 28 years of continuous service has not been regularized has issued a direction same reads as under:-

(3.) This direction has remained to be implemented for a period of more than one year as a result whereof respondents (writ petitioners) have launched contempt proceedings. To negate the operation of contempt proceedings, it appears that the appellants have proposed to file appeal after a delay of 351 days.