RAJ KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON consideration of the facts and circumstances, as well as, the grounds mentioned in the delay condonation application, we are satisfied that there was a sufficient cause for not filing the appeal within the period of limitation. Therefore, the application for condonation of delay shall stand allowed and the delay of 40 days in filing this Letters Patent Appeal shall stand condoned.

(2.) RULE is made absolute. No costs.

(3.) AS could be seen very well from the aforesaid rule provision that during continuance of the proceedings or in case of suspension if an employee who charged or indicted as a delinquent can be dealt with, in terms of, the provision of Sub-clause(b) of Rule 43.