VIRENDRA KUMAR Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) There is delay of 134 days in filing the appeal.

(2.) For the reasons mentioned in the application filed under section 5 of the Limitation Act duly supported by affidavit, delay of 134 days is condoned. I.A. No. 4399/2012 stands disposed of.

(3.) The appellant has been suspended; he is being prosecuted under the Prevention of Corruption Act; challan has also been filed against him, as he was involved in an incident in the year 1995. Sanction of prosecution was granted in the year 2008; the appellant was placed under suspension in March, 2010. Writ petition filed by the appellant has been admitted and the Single Bench has vacated the interim order 16.03.2010 vide order dated 27.07.2011. Hence, this intra Court appeal has been preferred by the appellant.