STATE OF HARYANA Vs. H C VERMA

JUDGEMENT

(1.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dtd. 18/2/2016 passed by learned single Judge allowing the writ petition holding the petitioners/respondents entitled to payscales as recommended by respondent-Board in its meeting dtd. 15/10/1993 and setting aside the order passed by the authorities rejecting the claim.

(2.) Office has reported delay and laches of 1017 days in filing the appeal. The explanation submitted for this inordinate delay, as contained in application made under Sec. 5 of the Limitation Act is as under.

(3.) The judgment of the learned single Judge dtd. 18/2/2016 is alleged to have been downloaded from the website of the High Court on 31/5/2016. Thereafter, on 9/6/2016, the Superintendent and the dealing-hand of the Board of School Education are alleged to have discussed the case with the departmental officers and some information regarding comparison of pay-scales of Board employees of all categories with the pay-scales of the employees working in Kurukshetra University and Haryana Civil Secretariat was required. Thereafter, the matter remained in correspondence with the Board for requisite information and ultimately the grounds of appeal and stay application were stated to have been prepared on 26/7/2016. It is further stated that the delay condonation application along with affidavit was prepared on 12/8/2016, i.e., after almost one month of the preparation of grounds of appeal.