STATE OF RAJASTHAN Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 29/11/2022 passed in S.B. Civil Writ Petition No.17316 of 2022 titled 'Chander Shekhar v. State of Rajasthan", whereby the learned Single Judge allowed the writ petition filed by the petitioner and directed the respondent (present appellants) to countersign the experience certificate of the petitioner and to grant the bonus marks to the petitioner, pursuant to Rule 273 of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as Rules of 1996 for brevity) for the work undertaken by him in the scheme under the Panchayat Raj Department.

(2.) An application under Sec. 5 of the Limitation Act has been filed seeking condonation of delay of 630 days in filing the present Special Appeal (Writ).

(3.) A perusal of the contents of Para Nos.2 to 6 will reveal that no reasons, what to say sufficient reasons, have been specified in the application, nor have any details or relevant dates about the processing of the file for filing the appeal been given, and it has merely been stated that the delay was due to administrative decisions and that the delay is minor. We observe that the explanation offered by the appellants is not at all satisfactory.