MANAGING DIRECTOR Vs. VATSALA MISHRA

JUDGEMENT

(1.) Heard on I.A. No.20258/2024, which is an application for condonation of delay of 52 days in filing the present civil revision.

(2.) It is contended in the application that the present petitioner is a public sector undertaking of the State Government and the impugned order was passed on 22/4/2024. The record was sent in the month of May, 2024 to Bhopal where after due administrative consideration, opinion was given in the month of June, 2024 to file the present revision. Thereafter, the documents were handed over to the counsel at Jabalpur after obtaining sanction from the office at Bhopal. The delay is, therefore, caused in administrative procedural formalities and on these assertions it is prayed to condone the delay of 52 day.

(3.) The application for condonation of delay is vehemently opposed by learned counsel for the respondent. However, looking to the assertions made in the application and further looking to the fact that the petitioners are a Public Sector Undertaking having impersonal machinery for decision making and the decision to make challenge to an order depends on opinion of the counsel and then, taking number of sanctions and permissions and the matter arises from Jabalpur, whereas permission was taken from Bhopal, hence, the delay deserves to be condoned. In State of Nagaland v. LipakAo, reported in 2005 (3) SCC 752, it has been held by the Hon'ble Supreme Court that in case of impersonal machinery of Public Sector institutions and government institutions, delay has to be considered with some lenient pragmatic approach. Therefore, in view of the totality of circumstances, this Court is inclined to condone the delay.