STATE OF MADHYA PRADESH Vs. ARUN KUMAR JAIN

JUDGEMENT

(1.) There is a delay of 943 days in filing this appeal, condonation whereof is being sought vide I.A.No.2400/2018.

(2.) Though, vehemently opposed at by respondents; however, taking into consideration the circumstances which find mention in paragraph 2, 3 and 4 of the application which prevented the appellants from filing the appeal within a period of limitation, sufficient cause is made out. Consequently, delay is condoned. I.A. No. 2400/2018 stands disposed of.

(3.) In appeal, challenge is to the order dated 13.07.2015 passed in Writ Petition No.8746/2013(S); wherein, learned single Judge construing the permanent classification under Standard Standing Order to mean permanent appointment in regular establishment has directed for grant of increment from initial date of engagement i.e. from the date the petitioner was engaged in daily wages i.e. 29.04.1989.