POST MASTER OFFICE Vs. SAMADHAN SUBASH PATIL

JUDGEMENT

(1.) REVISION Petition No.1680 of 2012 has been filed with delay of 69 days. We have perused the application for condonation of this delay. It does not even reveal the date on which the copy of the impugned order was received by the petitioner. The relevant para reads:-

(2.) THIS explanation betrays an assumption that because of the movement of relevant papers, delay is inevitable and must therefore be condoned. In our view, the explanation is not satisfactory and needs to be rejected. The question of delay in Government Departments once again came before the Apex Court for consideration in Postmaster General and ors. Vs. Living Media India Ltd. and anr., (2012) 3 SCC 563. It was observed that:-

(3.) IN view of the above, revision petition is dismissed on the ground of limitation as well as on merit. No orders as to costs.