REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

VIJAY SINGH Respondents

Referred Judgements :-

GENERAL ACCIDENT FIRE AND LIFE ASSURANCE CORPN. LTD. V. JANMAHOMED ABDUL RAHIM [REFERRED TO]
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 judgment / Order dtd. 21/12/2021 passed in W.P. (S) No. 217 of 29015, whereby and whereunder the Hon'ble Single Judge has quashed the impugned order of punishment dtd. 10/4/2014, subsequent order of appeal dtd. 10/3/2016, Memo of Charge dtd. 29/10/2012 and Enquiry Report dtd. 22/2/2012 and has further directed to pay the entire consequential benefit accrued to the petitioner, within a period of three months from the dated of receipt/ production of a copy of the order.

(2.) The instant appeal is admittedly barred by limitation since there is delay of 128 days in preferring the appeal; therefore, the instant interlocutory application 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 128 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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STATE OF JHARKHAND Vs. VIJAY SINGH

Referred Judgements :-

JUDGEMENT

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