STATE OF HARYANA AND ORS Vs. SURESH CHANDER

JUDGEMENT

(1.) This is Defendants' second appeal challenging the judgment and decrees of the Courts below whereby suit of the Plaintiff-Respondent for mandatory injunction granting interest on the delayed payment on pensionary benefits, has been decreed.

(2.) The present appeal has been filed by the Defendant-Appellants after a delay of 108 days after expiry of period of limitation. Along with this appeal, an application i.e. CM No. 11215-C of 2010 has also been filed to condone the aforesaid delay. The only averment for condoning the delay in filing this appeal reads as follows:

(3.) Along with this application, the Appellants filed an affidavit of Sh. Rajinder Kumar, Assistant Soil Conservation Officer, Fatehabad in support of this application wherein again it has been stated that the delay has been caused due to rush of work and lengthy procedure in filing the appeal and the same could not be filed in time due to administrative exigencies.