J&K SERVICE SELECTION BOARD Vs. PAWAN KUMAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgement and order dated 27.12.2018 passed in SWP No. 556/2015.

(2.) Since there is a delay of 167 days in preferring the appeal, an application seeking condonation of delay has been filed by the appellant. In the application, the applicant has tried to explain the delay by stating that on receipt of copy of the judgement dated 27.12.2018 from the Court, the record of the case was processed at different levels for the implementation or otherwise of the judgment.

(3.) It is further stated that after the matter was examined at different levels, the issue was referred to the Law Department for its examination and opinion and that the Law Department vide communication dated 16.04.2019 sanctioned the filing of the present appeal. It is further stated that upon receipt of communication dated 16.04.2019, the counsel took steps for drafting the LPA and that considerable time was consumed in preparing the same, as the documents were not legible and some of the records had to be obtained from Srinagar.