SONU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal has been filed after the expiry of the statutory period and there is delay in the filing of the appeal. No Limitation Petition has been filed, but keeping in view the nature of the controversy and the submissions raised, we find it expedient to condone the delay and to treat the appeal within time and hear out the appeal on merits.

(3.) The claim is of compassionate appointment of the appellant after the death of his father Kaushal Ram who died in harness while working in the Labour Department, Government of Bihar.