THE MANIPUR UNIVERSITY Vs. DR. PURNA CHANDRA THOUDAM

JUDGEMENT

(1.) This appeal, though is directed against the judgment and order dated 6.1.2015 passed in Writ Petition(c)No. 14 of 2010 and also against the order dated 29.9.2015, it, in view of the order passed on 24.2.2016, shall remain confined only to the order passed in the writ application.

(2.) It be noted that against the order passed on 6.1.2015 by the learned single Judge in a writ petition a Review Application was preferred on 18.3.2015 which was disposed of on 29.9.2015 and thereupon this appeal was preferred on 16.11.2015 against both the orders passed in the writ application as well as in the Review Application. However, subsequently appellant got this appeal confined to the order passed by the learned single Judge in the writ application and thereby it has been reported that appeal is barred by limitation by 267 days.

(3.) Mr. Sahu, learned counsel submits that the period of 190 days, during which Review Application was pending, needs to be deducted and further if the period which got consumed in obtaining certified copies for both the orders, order passed in writ petition and Revision, there would hardly be any delay and therefore the point of delay cannot be a hurdle in maintaining this appeal.