PARVEZ QADIR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE point for determination before us is: whether the appellant is entitled to condonation of delay in filing the appeal beyond 232 days, on the grounds raised by him in the memo of appeal against the judgment of learned Single Judge dated 29 -11 -1982, the LPA, having been admitted vide court order dated 21 -10 -1983 subject to point of limitation. The appellant having added reasons in the memo of appeal for not filing the same within time.

(2.) THE brief facts need to be brought on record before we proceed to dispose of the LPA.

(3.) IT appears that the appellant, an IFS Officer, filed a writ petition before the court regarding his claim for placement in the IFS cadre against the respondents, which after admission came up for hearing before a single Judge, who heard the same partly in Srinagar wing of the court and then with consent of learned counsel for the parties on moving down that Bench to Jammu, ordered its remaining hearing at Jammu, as indicated in the order dated 23 -10 -1982 in the writ petition. The writ petition was finally beard at Jammu on 20 -10 -1982 and the judgment reserved which has been announced on 29 -11 -1982 at Jammu.