(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 29/7/2019 passed by learned Single Judge of this Court in W.P. (S) No.2126 of 2010 by which the writ petition has been allowed by quashing the order dtd. 29/3/2010 passed by the District Superintendent of Education, Simdega whereby and whereunder the pay scale granted to the petitioner in Graduate Trained Pay Scale on 1/1/1996 has been cancelled and order for recovery of excess amount has been made.
(2.) The instant appeal is admittedly barred by limitation since there is delay of 391 days in preferring the appeal, therefore, an application being I.A. No. 415 of 2021 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 391 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
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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