REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

Kismat Begum 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]
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]
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 is under Clause-10 of Letters Patent directed against the order/judgment dtd. 22/8/2019 passed by the learned Single Judge of this Court in W.P.(S) No.825 of 2012, whereby and whereunder the decision of the Administrative Authority as contained in letter dtd. 4/8/2009 has been quashed holding the writ petitioner entitled for salary of Headmaster from the date of his entitlement, i.e., on completion of seven years as Headmaster. I.A.No.1589 of 2021

(2.) The instant appeal is barred by inordinate delay of 534 days, therefore, an application for condoning the aforesaid delay has been filed being I.A.No.1589 of 2021.

(3.) This Court, after taking into consideration the fact that the instant intra-court appeal has been field after inordinate delay of 534 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.

Click here to view full judgment.

STATE OF JHARKHAND Vs. KISMAT BEGUM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address