STATE OF ORISSA Vs. KHIROD CHANDRA MOHAPATRA

JUDGEMENT

(1.) AGGRIEVED by and dissatisfied with the order dated 18.01.2012 passed by the learned Single Judge in W.P.(C) No.17840 of 2009, the State of Orissa has preferred the Letters Patent Appeal. Since there was delay of 636 days in filing the appeal, the instant application under Section 5 of the Limitation Act has been filed for condonation of delay.

(2.) HEARD Mr.S.N.Mohapatra, learned Standing Counsel for the School and Mass Education -petitioners.

(3.) IN the application for condonation of delay, the petitioners have assigned the following reasons in paragraph -4, which is quoted hereunder: -