REGENT COMPUTRONICS PVT. LTD.

BIHAR STATE ELECTRICITY BOARD Appellant

V/S

MAN BAHADUR Respondents

Referred Judgements :-

SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
STATE OF UTTAR PRADESH VS. C L AGRAWAL [REFERRED TO]
STATE OF PUNJAB VS. DEVINDER SINGH [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED TO]
UNION OF INDIA VS. SUJATHA VEDACHALAM [REFERRED TO]
SHIV NATH SINGH VS. STATE OF BIHAR [REFERRED TO]
PRABHA SHANKAR PRASAD SINHA VS. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
CHANDRA SHEKHAR MISHRA VS. CHAIRMAN BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
SHABBIR ALAM VS. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
BACHU LAL SAH VS. BIHAR STATE ELECTRICITY BOARD [REFERRED TO]
KAUSHAI KUMAR S/O RAMPRIT PRASAD VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) BOTH the appeals are barred by limitation.

(2.) AFTER having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions, 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.) LPA No. 935 of 2003 has been filed by the Bihar State Electricity Board (hereafter referred to as the Board) and its officers against the part of the order dated 27.6.2003 whereby the learned Single Judge while allowing the writ application being CWJC No. 3310 of 2003 filed by the writ petitioner -respondent No. 1 Man Bahadur for payment of retiral dues has also directed the appellant -Board to refund Rs. 14,289/ - which has been recovered from the retiral dues of the writ petitioner -respondent No. 1 on account of excess payment due to wrong fixation of pay.

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BIHAR STATE ELECTRICITY BOARD Vs. MAN BAHADUR

Referred Judgements :-

JUDGEMENT

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