JHARKHAND URJA VIKAS NIGAM LIMITED Vs. KIRAN SINGH

JUDGEMENT

(1.) The instant interlocutory application has been preferred by the appellants for condonation of delay of 119 days.

(2.) Looking to the averments made in this application, we are of the view that sufficient cause has been shown. Accordingly, we condone the delay and dispose of I.A No. 9484 of 2025.

(3.) The instant intra-court appeal is directed against the order dtd. 17/12/2024 passed by the learned writ Court in W.P.(S) No. 1697 of 2022, whereby the learned writ Court has allowed the prayer of the respondent-writ petitioner by quashing the impugned Resolution No.1461 dtd. 23/8/2017 issued vide Memo No. 1462 dtd. 23/8/2017 whereby husband of the respondent-writ petitioner was dismissed from service and also the order dtd. 1/2/2022 issued vide Memo No. 128 whereby the appeal preferred by the husband of the respondent-writ petitioner against the order of dismissal was rejected.