CHATURBHUJ MAHORE Vs. HARIMOHAN TILLORE AND OTHERS

JUDGEMENT

(1.) As the contesting respondent No. 1 is represented, with consent of learned counsel for the parties, the matter is finally heard.

(2.) This petition seeks review of order dated 12/02/2015 passed in Writ Appeal No. 67/2011.

(3.) There is a delay of 313 days in filing this petition, condonation whereof is being sought vide I.A. No. 416/2016. Though the condonation is opposed at by the respondents. However, considering the reasons which find mention in paragraph 2 of the application and the fact that the petitioner was not a party in the Writ Appeal No. 67/2011 wherein because of the observation in 12/02/2015 his appointment as Laboratory Attendant by order dated 08/11/2011 got jeopardised, we are convinced that the petitioner was prevented by sufficient cause in not filing the Review Petition within limitation. Consequently, the delay is condoned. I.A. No. 416/2016 stands disposed of.