STATE OF ASSAM Vs. BIBEKANANDA TALUKDAR

JUDGEMENT

(1.) Mr. S.K. Ghosh, learned Standing Counsel for Education Department.

(2.) By order under challenge, the applicant has been directed to up-grade the post held by non-applicant to the post of Senior Hindi Teacher of Adarsha Vidyapith High School, Barpeta and pay him graduate scale of pay associated with the post of Senior Hindi Teacher. The learned Single Judge has also directed the applicant to comply with the order within a period of three months from the date of its receipt. The order was admittedly passed in the presence of applicant's counsel.

(3.) As there is delay of 412 days in filing the appeal against the order of learned Single Judge, we shall examine whether there is "sufficient cause" for condonation of such a huge delay.