MANAGEMENT BOARD OF ANSAL INSTITUTE OF TECHNOLOGY OF CHARANJIV CHARITABLE TRUST, GURGAON Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This is an intra-court appeal, under Clause X of the Letters Patent, against an order rendered by the learned Single Judge on 26.11.2013, vide which the civil writ petition preferred by the appellant was dismissed.

(2.) What was assailed and in question before the learned Single Judge was a judgement rendered by the appellate authority dated 14.08.2012, vide which the order of termination of services of respondent No.2 was set aside and she was held entitled for reinstatement with all consequential benefits from the date of filing of the appeal. But, what indeed led to this stage, is something, would be expedient to notice.

(3.) Though there is a delay of 130 days in filing the appeal and the appellant has filed an application (CM No.1866-LPA of 2014) for condonation of delay, but we have heard learned counsel for the appellant on merits of the appeal and proceed to order.