SENIOR DEPUTY DISTRICT EDUCATION OFFICER-CUM-BLOCK ELEMENTARY EDUCATION OFFICER & 3 ORS Vs. KRISHANA DEVI AGARWAL

JUDGEMENT

(1.) LEARNED counsel for the petitioners present. Arguments heard.

(2.) THERE is delay of 402 days in filing the present revision petition. The petitioner has moved an application for condonation of delay. The delay has been explained in paras 3,4,5,6 and 7, which run as under:

(3.) IT is thus clear that the petitioners have taken a lame excuse in explaining the delay. Day to day delay was never explained.