BIHAR STATE ELECTRICITY BOARD Vs. SHUBHENDRA SHARMA

JUDGEMENT

(1.) THE appeal is barred by limitation. Having heard learned counsel for the appellants and perused the averments made in the limitation petition (I.A. No. 1635 of 2002) we are of the view that sufficient grounds have been made out to condone the delay in filing the appeal. Accordingly the aforesaid I.A. is allowed and the delay in filing the appeal is condoned.

(2.) HEARD learned counsel for the parties.

(3.) THE admitted position is that the writ petitioner -respondent was appointed as Assistant Teacher in 1969. He superannuated on 31.1.1998. While he was in service he was allotted a quarter but he did not vacate the same after his superannuation and ultimately vacated the same on 31.1.2000.