REGENT COMPUTRONICS PVT. LTD.

RANJU DEVI 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]
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]
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]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [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]

JUDGEMENT

(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 6/5/2016 passed by learned Single Judge of this Court in W.P.(S) No.4723 of 2014, whereby and whereunder, the writ petition filed challenging the order dtd. 6/11/2013, by which the compassionate ground of the writ petitioner has been turned down on the ground that the writ petitioner is the married daughter and is not a dependant as per the Scheme, has been declined to be interfered with by dismissing the writ petition.

(2.) The instant appeal is admittedly barred by limitation since there is delay of 1577 days in preferring the appeal, therefore, an application being I.A. No. 10226 of 2022 has been filed for condoning such delay.

(3.) This Court, after taking into consideration the fact that the instant intra-court appeal has been field after inordinate delay of 1577 days, deems it fit and proper, to first consider the delay condonation application before going into the legality and propriety of the impugned order on merit.

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RANJU DEVI Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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