PADMAWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner on application for condonation of delay. The appeal has been preferred after a delay of 08 days.

(2.) In view of the reasons stated in the application, l.A. No. 3246 of 201 1 is allowed and the delay is condoned.

(3.) The petitioner's husband was an employee of The respondent since 1978. According to the learned counsel for the petitioner this writ petition was filed in the year 2011 after the death of the employee on 20.05.2002 i.e. after nine years from the time of death of the husband of the petitioner.