DIVISION RAILWAY MANAGER Vs. SANJAY KUMAR SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission, Bihar dated 09 -01 -2016 whereby the State Commission dismissed the appeal preferred by the petitioners against the order of the District Forum concerned. The stake involved is only a sum of Rs.2,768/ -. The revision petition, however, has been filed after the expiry of the period of limitation with a delay of 70 days as per the petitioners (72 days as per calculation done by the Registry). Therefore, an application for condonation of delay has also been moved.

(2.) Learned counsel for the petitioner submits that the delay in filing of the revision petition is unintentional. Actually, it occurred because of the delay caused due to the bureaucratic procedure in getting the permission to file the revision petition against the impugned order.

(3.) The law relating to the condonation of delay is well settled. Recently, Hon'ble Supreme Court in Post Master General and others vs. Living Media India Ltd. and another (2012) 3 Supreme Court Cases 563 has held: