DIMBESWAR PAWE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The subject matter of challenge in this writ petition is the order dated 1.7.2009 passed by the Commissioner, Health & Family Welfare, Government of Arunachal Pradesh, Itanagar, respondent No. 1, refusing to condone the delay of 15 days in preferring the appeal filed by the petitioner against the order of termination from service dated 6.6.2007.

(2.) I have heard Mr. B. L. Singh, learned counsel for the petitioner and Ms. G. Deka, learned Addl. G.A., A.P.

(3.) The facts in short, which are necessary for the purpose of disposal of this writ petition are as follows.