RAJEEV KAPOOR Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) There is delay of 769 days in filing the appeal, condonation whereof is being sought vide I.A. No. 210/2019 with a leave application (I.A.No.14787/2018).

(2.) Though opposed at by the respondents, however, taking into consideration the circumstances adverted at in paragraph 3 and 4 of the application which prevented the appellant in filing the appeal within the period of limitation, we are convinced that sufficient cause is made out. Consequently, delay is condoned. I.A. No. 210/2019 stands disposed of.

(3.) Vide I.A. No. 14787/2018 leave is sought to Appeal against the order dated 11.08.2016 passed in Writ Petition No. 14483/2008. Taking into consideration the fact that in furtherance to order passed in Writ Petition and order has been passed on 29.10.2018; whereby, an earlier order of promotion w.e.f. 02.06.2010 has been modified to take effect from 01.07.2018 which is prejudicial to his interest, the appellant is granted leave to file Appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 against the order dated 11.08.2016 passed in Writ Petition No. 14483/2008.