STATE OF JHARKHAND Vs. RAJESHWAR PRASAD VERMA

JUDGEMENT

(1.) As these appeals arise out of a common judgment and order dated 22.5.2009 passed in W.P (5) No. 1288/2008 and analogous writ petitions, they are being disposed of by this common order.

(2.) These appeals have been preferred by the appellant State against the aforesaid judgment and order, by which the learned Single Judge had been pleased to allow the writ petitions directing the respondent State/appellant herein to assess the amount of arrears which accrued to the petitioners/respondents herein in respect of annual increment, calculated from the dates it fell due in respect of each of the petitioners/respondents and put up a claim for allotment of funds before the State Government within a month from the date of receipt/production of a copy of that order.

(3.) The respondent State acquiesced with the order passed by the learned Single Judge and did not prefer any appeal, but after a delay of 227 days, which would be approximately more than 7 months, the aforesaid appeals were filed before this Court along with applications for condonation of delay. The applications for condonation of delay were listed "For Orders" but we thought it appropriate to consider the same along with the merit of the appeals. This is how, these appeals have been listed for admission along with the applications for condonation of delay.