REGENT COMPUTRONICS PVT. LTD.

Gadadhar Nath Pathak Appellant

V/S

CHANCELLOR, RANCHI UNIVERSITY Respondents

Referred Judgements :-

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]
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]
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. 18/11/2016 passed by learned Single Judge of this Court in W.P.(S) No.2346 of 2004, whereby and whereunder, the part of the order by which the learned Single Judge has refused to interfere with the order dtd. 30/6/2003 by which the order dtd. 22/1/1996 has been withdrawn whereby the writ petitioner who was posted as a Head Clerk had subsequently been designated as Sec. Officer, has been questioned. I.A. No. 7939 of 2022

(2.) The instant appeal is admittedly barred by limitation since there is delay of 1386 days in preferring the appeal, therefore, an application being I.A. No. 7939 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 1386 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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GADADHAR NATH PATHAK Vs. CHANCELLOR, RANCHI UNIVERSITY

Referred Judgements :-

JUDGEMENT

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