LAWS(JHAR)-2022-1-93

STATE OF JHARKHAND Vs. KAMAL KISHORE SINGH

Decided On January 06, 2022
STATE OF JHARKHAND Appellant
V/S
Kamal Kishore Singh Respondents

JUDGEMENT

(1.) The matter has been taken up through Video Conferencing with the consent of learned counsel for the parties. They have no complaint whatsoever regarding audio/visual quality.

(2.) The instant intra-court appeal is under Clause-10 of Letters Patent directed against the order/judgment dtd. 17/4/2018 passed by the learned Single Judge of this Court in W.P.(S) No.2609 of 2015, by which, the penalty order dtd. 7/10/2021 and appellate order dtd. 10/1/2013 passed by the appellants/respondents against the writ petitioner, have been quashed.

(3.) The instant appeal is barred by inordinate delay of 568 days, therefore, an application for condoning the aforesaid delay has been filed being I.A.No.11277 of 2019.