STATE OF BIHAR Vs. GANGA BISHUN MAHTO

JUDGEMENT

(1.) THE appeal is barred by limitation.

(2.) AFTER having heard learned Counsel for the parties and taking into consideration the averments made in the limitation petition, the delay in filing this appeal is condoned.

(3.) THE facts necessary for disposal of the present application are that respondent No. 1 Ganga Bishun Mahto was appointed as an Engineer Assistant on 23 -12 -1971. Later on he was promoted to the next higher post of Assistant Engineer and then in the year 1994 he was promoted as an Executive Engineer. He superannuated from his service on 30 -10 -1999.