CHAPRA MUNICIPALITY CHAPRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL the four appeals are barred by limitation.

(2.) AFTER having heard learned counsel for the parties and taking into consideration the averments made in the limitation petition we are satisfied that sufficient ground has been made out to condone the delay in filing these appeals. Accordingly, the delay in filing these appeals are condoned.

(3.) IN LPA No. 407 of 2002 the appellants have challenged the order dated 7.12.2001 passed in CWJC No. 5642 of 2000 by a learned single Judge of this Court whereby he has directed for payment of family pension to the writ petitioner/respondent who is the widow of the deceased Class IV employee, namely, Khali Ahmad.