STATE OF BIHAR Vs. SURENDRA KUMAR

JUDGEMENT

(1.) By no interpretation or leeway the reasons indicated in the limitation petition as cause of delay in filing the appeal after six years and 145 days is condonable. There is obviously a serious effort made at the department level to kill any opportunity of testing the validity or otherwise of the decision of the learned Single Judge, whoever may have been the reason behind it.

(2.) The limitation petition i.e. I.A. No.6998 of 2015 is rejected so is the appeal.

(3.) The Court directs the Chief Secretary, Government of Bihar to enquire into the matter as to who was responsible for such extraordinary delay and what was the motive behind working against the interest of the State in the present appeal? The Chief Secretary must conduct an enquiry and submit a report to this Court within a period of three months from today.