JAI NARAIN VYAS UNIVERSITY Vs. HAMEER SINGH SODHA

JUDGEMENT

(1.) This appeal is reportedly time-barred by 4 days. An application (CMCW No. 376/2013) has been filed seeking condonation of delay while stating that extra time was consumed in procuring the necessary documents and in drafting the memo of appeal.

(2.) Though the grounds as suggested are not of cogent and sufficient cause but we have ignored the delay in filing the appeal, so as to consider the matter on its merits.

(3.) After having heard the learned counsel appearing for the appellant-University and after having perused the material placed on record, we are unable to find even a wee bit of reason to consider interference in the justified order dated 21.08.2013, as passed by the learned Single Judge of this Court in CWP No. 12510/2012.