VIJAY PANDEY Vs. VIVEK RUSIA

JUDGEMENT

(1.) THIS appeal is directed against an order dated 23.2.2011 in W.P.No.3413/2005, by which the writ petition preferred by the respondent against the order dated 9.3.2005, by which her promotion order was cancelled was allowed and the order dated 9.3.2005 was quashed on the ground that such an order was passed without extending an opportunity of hearing to the respondent. This order is under challenge in this petition.

(2.) THIS appeal is also barred by 290 days, for which the appellants have moved another application I.A.No.1349/2012 seeking condonation of delay.

(3.) WE have examined the order passed by the Single Bench and record of the case and we find that that before passing order Annexure P-5, no opportunity was extended to the respondent and without such an opportunity if the order Annexure P-5 was passed and the learned Single Judge has quashed the aforesaid order because of violation of principles of natural justice, no fault is found.