NARINDER SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) PLAINTIFF had filed a suit for declaration challenging the order dated 24.9.1985 whereby he was ordered to be dismissed from service. The suit filed by the Plaintiff was dismissed by the trial court vide judgment and decree dated 13.8.1991. Aggrieved by the said judgment and decree, Plaintiff preferred an appeal and the same was dismissed by the Additional District Judge, Amritsar vide judgment and decree dated 18.9.1993.

(2.) AGGRIEVED by the same, Plaintiff has filed the appeal along with the application under Section 5 of the Limitation Act for condonation of 15 years 7 months and 40 days delay in filing the appeal.

(3.) IN the application it has been averred by the applicant that after losing his case from the courts below, he had lost all hopes and did not pursue his case. Since the persons similarly situated had been allowed to be reinstated by this Court vide judgment and decree dated 27.3.2009 passed in R.S.A No. 1062 of 1994, the applicant has filed the present appeal.