STATE OF ODISHA Vs. SANJULATA SETHY

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) The present writ petition filed on 15/11/2019 challenges an order dtd. 19/5/2017 by the Odisha Administrative Tribunal, Principal Bench, Bhubaneswar (OAT) in O.A. No.98 of 2015.

(3.) Although it is stated in para-28 of the writ petition that the copy of the impugned order of the OAT was received by the State Government on 13/7/2017 itself from the Registry of the OAT, the inordinate delay of over two years in filing the writ petition has not been explained by filing an application for condonation of delay.