ANNAPURNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER having heard learned Counsels appearing for the parties and considering the averments made 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 11 days in filing this Letters Patent Appeal shall stand condoned.

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

(3.) JUDGE dated 24.2.2006 in C.W.J.C. No. 13531 of 2004, whereby, the learned Single Judge found that the original petitioner -appellant is entitled to 100 percent pension, as well as, 100 percent gratuity and directed the respondent State to release the same immediately but not later than three months.