STATE OF MADHYA PRADESH Vs. PRAMOD KUMAR DUBEY

JUDGEMENT

(1.) Petitioners seek Review of order dated 14/05/2013 passed in W.A. No. 626 of 2012.

(2.) There is a delay of 672 days in filing the petition. Condonation whereof is being sought vide I.A. No. 1877/2015; whereby, the delay is attributed to moving of file at various level of the hierarchy. It is urged that the certified copy of the order was received on 31/08/2013. The legal opinion thereon was tendered from the office of Additional Advocate General on 25/09/2013. The matter was then referred to Law Department which granted the permission on 16/01/2015.

(3.) Evidently, no explanation is tendered in respect of the period from 25/09/2013 till 16/01/2015. Thus even if the delay was attributed to the Law Department incumbent it was upon the parent department to have explained as to the steps taken by them in pursuing the matter. No cogent material is commended at to justify the delay.