RISHI PAL Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE brief facts giving rise to this appeal are that the respondent No. 1 vide his order dated 6.11.2002 filed a complaint submitted by the appellant against the respondent No. 2 after enquiry. Aggrieved by the said order this appeal has been preferred on December 20, 2002 along with an application under section 5 of the Limitation Act.

(2.) LEARNED counsel for the respondent No. 1 raised preliminary objections that vide ruling cited as 2002(2) RCR(Civil) 572 the appellant, as complainant, has no right - locus standi to file this appeal. He further argued that moreover vide ruling cited as VOL. CXXIII-(1999-3) THE PUNJAB LAW REPORTER 603 HEAD NOTE (iii) the provisions of the Limitation Act, 1963 are not applicable to the quasi judicial authorities. Concluding his preliminary objections he prayed for dismissal of this appeal on these grounds.

(3.) IN reply the learned counsel for the appellant argued that the matter regarding complainant's right to appeal has been referred to the Full Bench. Concluding his reply he prayed to over-rule the preliminary objections and decide this appeal on merits.