REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

Gabriel Kiro Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [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 order dtd. 21/6/2022 passed by the learned Single Judge in W.P. (S) No.3675 of 2021, whereby and whereunder the learned Single Judge has allowed the writ petition directing the appellants to assess the difference of salary and pay the entire amount within a period of eight weeks from the date of receipt/production of a copy of the order.

(2.) This Court, after taking into consideration the fact that the instant intra-court appeal has been filed after inordinate delay of 645 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. GABRIEL KIRO

Referred Judgements :-

JUDGEMENT

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