SHANKAR DEV Vs. UNION OF INDIA RAILWAYS

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellant.

(2.) Alongwith the Appeal, IA/6564/2024 an application has been filed by the Appellant seeking condonation of delay of 234 days.

(3.) Appellant submitted that the Appellant was neither aware of the impugned order nor he received free certified copy of the impugned order. It is submitted that when the Appellant got the knowledge of the impugned order, he applied for certified copy of the order which was issued to him by the State Commission after several days. It is submitted that soon after receiving the copy of the impugned order, the Appellant sought advice regarding filing of an Appeal and then assigned the case to counsel to file an Appeal. It is submitted that the delay in filing of the Appeal may be considered as an exception and the same be accepted as in case the same is not accepted, the Appellant will suffer huge loss and irreparable injury.