CHIEF SECRETARY Vs. GH NABI BHAT

JUDGEMENT

(1.) DELAY of sixty -nine days attributed to the interse departmental consideration deserves to be viewed seriously. Pre condition for condonation is the satisfaction to be recorded about "Sufficient Cause". It is no more res Integra that "Sufficient Cause" has to be construed liberally so as to advance the cause of justice. Liberal construction is not unfettered. Absolute indolence, if noticed, disentitles the seeker from claiming the concession of condonation. Law of limitation may harshly affect a party, but has to be applied with all force, on the asking, delay cannot be condoned. The "Sufficient Cause" projected in the application attributed to the administrative decisions is total casual while having over all view of the matter in hand if delay is condoned the indolent seekers of condonation will get encouraged prolongation of the final determination of the cases will get boosted, resultantly proverb justice delayed justice denied will get a front seat, for condoning the delay every case has to be considered in the peculiar facts and features.

(2.) IN Ram Nath Sao vs. Gobardhan Sao AIR 2002 SC 1201 the Apex Court has observed as follows:

(3.) FOR appreciating the matter in its right perspective in keeping with the principles laid down precise noticing of factual aspect of the case is indispensable so as to show the negligent attitude of the petitioner all along in the proceedings right from the Trial Court to First Appellate Court.