STATE OF JHARKHAND Vs. SRINIVAS RAO

JUDGEMENT

(1.) This application is filed by the applicants under Sec. 5 of the Limitation Act, 1963 to condone the delay of 410 days in filing the Letters Patent Appeal challenging the judgment dt. 5/1/2024 passed in W.P.(S) No. 6836 of 2018 of the learned Single Judge.

(2.) In the application filed seeking condonation of delay, it is contended that prior to that date, on 27/12/2023 the then Inspector General (Human Rights) was transferred and posted as Inspector General, South Chotanagpur Division, Ranchi, but no regular posting was made on the post of the Inspector General (Human Rights) and the I.G. (Headquarters) was given additional charge of the post of I.G. (Human Rights) through Government order dt. 9/1/2024.

(3.) It is then contended that there were two general elections in 2024 i.e. in the mid of the year and at the end of the year, and because of these elections, apart from the regular responsibilities, the said officer was busy in making transfers/postings of police personnel on priority basis. It is contended that the judgment of the learned Single Judge in W.P.(S) No. 6836 of 2018 could not be placed before the said authority on time.