STATE OF M.P. Vs. PRAKASH CHANDRA JOSHI

JUDGEMENT

(1.) HEARD on I.A. No. 1802/2014, an application for condonation of delay in filing the writ appeal. There is delay of 655 days in filing the appeal.

(2.) IT is submitted that the certified copy of the order passed by the Writ Court was received on 18/04/2012. Thereafter the matter was referred for legal opinion to the office of Additional Advocate General. The opinion was given on 28/04/2014 for filing the appeal. However, the OIC did not inform the Government about the opinion and kept the matter with him. Due to the aforesaid act, the OIC was suspended. The charge -sheet has also been issued against him and then the matter was forwarded to the Government. The permission to file the appeal was granted by the Law Department. Thereafter the appeal has been filed.

(3.) HON 'ble Supreme Court in Esha Bhattacharjee Vs. Managing Committee of Raghunathpur Nafar Academy and others reported in : (2013) 12 SCC 649 has laid down following principles in regard to considering the facts by the Court in the matter of condonation of delay after considering earlier judgments of the Hon'ble Supreme Court: -