BHARAT SANCHAR NIGAM LTD. Vs. NITA SHARAN SINHA

JUDGEMENT

(1.) The instant review application has been preferred for review of the judgment/order dtd. 11/5/2017 passed by Hon'ble Mr. Justice Mungeshwar Sahoo (as His Lordship then was) in First Appeal No. 803 of 1994 by appellant, Bharat Sanchar Nigam Limited (in short 'BSNL'), previously 'Union of India'. By the aforesaid judgment the First Appeal No. 803 of 1994 filed by the petitioner and Opposite Party No. 5 herein was dismissed.

(2.) An Interlocutory Application bearing no. 02/2019 has been filed for condonation of delay of 02 years, 01 month and 19 days in filing of the review application. A notice on the Interlocutory Application was issued by this Court vide order dtd. 22/10/2019 and in pursuance thereof, opposite parties/respondents have appeared and filed their counter affidavit on the point of limitation as well as on merit.

(3.) For the reasons stated in the condonation application and taking into consideration impersonal entity of the petitioner/corporation and the bureaucratic nature of its functioning and the fact that at several stages the officers take their own time to reach a decision, the delay in filing the present review application is, hereby, condoned.