SENIOR SUPERINTENDENT OF POST OFFICES Vs. C. SEKHARAN

JUDGEMENT

(1.) THE preliminary objection raised by the Registry is that there is a delay of 250 days in filing the instant revision petition. The petitioner has moved an application for condonation of said delay. The petitioner has explained the cause of delay in Para 2 of the application for condonation of delay, which runs as follows: -

(2.) WE have heard the learned counsel for the petitioners. She submitted that the petitioners belong to a Government Department and, therefore, the delay should be condoned. To our mind, this is a lame excuse for condonation of delay. Day -to -day delay for 250 days, which amounts to 8 or more than 8 months ', was not explained, in the said application. It is difficult to fathom as to why did the petitioners procrastinate in pursing this matter. The law does not make special provision for the State or Government. The following authorities go to dovetail this case.

(3.) SEE the observations made by the Apex Court in State Bank of India v. B.S. Agricultural Industries (I), II (2009) CPJ 29 (SC)=II (2009) SLT 793=2009 CTJ 481 (SC) (CP), Vikram Das v. Financial Commissioner and Ors., AIR 1997 SC 1221 and Government of UT, Electricity Department and Ors. v. Ram Lubhai, II (2006) CPJ 104.