HEM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Records produced. The instant petition has been filed for the grant of following substantive reliefs:

(2.) The records reveal that the petitioner has filed the appeal before the second appellate authority-­cum-­Principal Secretary(FCS&CA) to the Government of Himachal Pradesh, however since the appeal was time barred, a separate application for condoning 47 days' delay in filing of the appeal was also preferred.

(3.) The application along with appeal came up for consideration before the second appellate authority on 16.1.2019, on which date following order came to be passed:-­