REGENT COMPUTRONICS PVT. LTD.

GOVIND PRASAD Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
BRIJESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RANJEETA [REFERRED TO]

JUDGEMENT

(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 25/11/2017 passed by learned Single Judge of this Court in W.P. (S) No. 565 of 2014 whereby and whereunder the writ petition was dismissed declining to interfere with order as contained in memo no. 136 (fOf/k) dtd. 25/3/2013 issued by the Principal Secretary, Human Resources Development Department, Govt. of Jharkhand by which the claim of the petitioner was rejected denying the salary for 22 months i.e., from March, 2005 to December, 2006.

(2.) The instant appeal is admittedly barred by limitation since there is delay of 853 days in preferring the appeal, therefore, an application being I.A. No. 7273 of 2021 has been filed for condoning such delay.

(3.) A supplementary affidavit to I.A. No. 7273 of 2021 has also been filed on behalf of writ petitioner-appellant supplementing the reason assigned in I.A. No. 7273 of 2021.

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GOVIND PRASAD Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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