STATE OF M.P. Vs. P.K. SAXENA

JUDGEMENT

(1.) There is a delay of 105 days in filing the present writ appeal. Condonation whereof is being sought vide Interlocutory Application No. 10092/2017. For the reasons which find mention in the application and which prevented the appellants from filing the appeal within the period of limitation, sufficient cause is made out. Consequently, delay is condoned. Interlocutory Application No. 10092/2017 stands disposed of.

(2.) This intra-court appeal under Section 2 (1) of Madhya Pradesh Uchcha Nyayalya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 7.11.2016 passed in Writ Petition No. 6291/2013.

(3.) The issue which arises for consideration is as to whether it is within the jurisdiction of the employer to correct a mistake committed while promoting an employee when later on it was found that he was not eligible.