SRABAN KUMAR CHOUDHURY Vs. STATE

JUDGEMENT

(1.) What may be sufficient for the applicant, may perhaps be insufficient for the respondents shorting out the delay in filing petitions within the ambit of section 5.

(2.) In such trajectory we have taken up a petition for condonation of 284 days delay in preferring the appeal at the instance of the applicant, who seeks compassionate appointment in the place of his deceased father.

(3.) He has sought to make out a case through the averments made in paragraphs 5,6,7 and 8 of the petition. On the basis of the same, Shri Bari for the applicant has submitted that since there were reasons which were beyond the control of the applicant--delay occasioned and as a result of which he was precluded from filing the appeal on time. As such, Shri Bari has prayed for condoning the delay and admitting the appeal on merit.