BIHAR STATE ELECTRICITY BOARD Vs. RAMJEE PRASAD SINGH

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) ALONG with this appeal an application being I.A. No. 1415/2002 has been filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal. After having heard learned counsel for the appellant and having perused the averments made in the limitation petitioner, we are of the view that sufficient grounds have been made out to condone the delay in filing the appeal. Accordingly the delay in filing the appeal is conddhed and the limitation petition is allowed.

(3.) THE appellant -Bihar State Electricity Board (in short &aposthe Board&apos) is aggrieved by the order dated 7.1.2002 passed by the learned single Judge in C.W.J.C. No. 12744/2001 whereby the Board was directed to clear the additional pension of the writ petitioner together with leave encashment as also arrears of pension with statutory interest in the revised pay scale. The learned single Judge has also directed for commutation of pension of the petitioner.