STATE OF M.P. Vs. LAXMINARAYAN MANE

JUDGEMENT

(1.) There is a delay of 43 days in filing this appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, condonation whereof is being sought vide I.A. No.2014/2019.

(2.) Taking into consideration the circumstances which prevented the appellants from filing the appeal within the period of limitation, sufficient cause is made out. Consequently, delay stands condoned. I.A. No.2014/2019 is disposed of.

(3.) The appeal is directed against the order dated 19.12.2018 passed in Writ Petition No.8207/2016 which was directed against the order of recovery of Rs.42,313/- at the time of finalization of pension of the appellant.