SAROJ KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) HAVING heard learned counsel for the appellant and perused the averments made in the limitation petition (i.A. No. 3496 of 2003), we are of the view that sufficient grounds have been made out to condone the delay in filing the appeal. The delay is accordingly condoned. Aforementioned Interlocutory Application is allowed.

(3.) AFTER hearing learned counsel for the parties, for the reasons to be stated hereinbelow, we are of the view that this is a case where the disciplinary authority has imposed the punishment in total breach of the principles of natural justice and as such the writ application could not have been thrown out on the ground of alternative remedy of appeal.