UMA RAM Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) I.A. No. 679/2025 (L.P.A. No. 81/2025) : Having heard learned counsel for the parties and for the reasons stated in the application duly supported by the affidavit of the appellant/applicant, we find that sufficient cause has been explained which prevented the appellant from filing the appeal within the prescribed period of limitation. Accordingly, the delay of 95 days in filing of the appeal is condoned.

(2.) The present interlocutory application stands disposed of.

(3.) L.P.A No. 81 of 2025 has been preferred against the order dtd. 9/9/2024 passed by this Court in W. P. (S) No. 644 of 2018 whereby the writ petition filed by the petitioner/appellant (hereinafter referred to as 'the A1') seeking correction of his death of birth in the service record as '5/10/1965' instead of '7/5/1962' on the basis of the date of birth recorded in his Matriculation Certificate, has been dismissed.