GAUTAM DEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER having heard learned Counsels appearing for the parties and considering the facts and circumstances stated in the application for condonation of delay, we are satisfied that there was sufficient cause for not filing the appeal within time. The application for condonation of delay, therefore, shall stand allowed and the delay of 17 days in filing the appeal shall stand condoned.

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

(3.) THE question which emerged for consideration before the learned Single Judge has been as to whether the version of the original petitioner employee that the voluntary retirement was extracted was correct or the version of the other side that such an application was tendered by the original petitioner and the Government obliged him immediately was correct.