NATIONAL INSTITUTE OF PHARMACEUTICAL EDUCATION AND RESEARCH (NIPER) MOHALI, PUNJAB Vs. AVTAR SINGH AND OTHERS

JUDGEMENT

(1.) Civil Miscellaneous No. 1513-LPAof 2015:

(2.) From the submissions made at the bar and the grounds pleaded in the application, which is supported by an affidavit, it comes out that the appellant was prevented by a sufficient cause from refiling the appeal in time. Therefore, delay of 64 days in refiling the appeal is condoned and Civil Miscellaneous is, accordingly, disposed of.

(3.) Respondent-Avtar Singh was appointed to the post of Executive Engineer with National Institute of Pharmaceutical Education and Research (NIPER) Mohali, Punjab (for short 'the appellant-Institute') on October 11, 2001 and superannuated as such on May 31, and 2011. After his superannuation, the respondent was retained by the appellant-Institute as Consultant Engineer on contract basis till June 08, 2013.