PARIVARTANKARI PRARAMBHIK SHIKSHAK SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I. A. No. 3516 of 2017 The Court is not satisfied with the explanation as such, because lack of knowledge cannot be a ground for condonation, especially when all orders are now readily available on the internet and also on the platform used by the State authorities for communication to different officers of the State of the department concerned.

(2.) However, the cost of Rs. 5,000 /- (five thousand) is reduced to Rs. 500.00 (five hundred), which will be payable to the learned junior counsel for the appellant.

(3.) The cost must be paid by the Wednesday, i.e., 17th of May, 2017.