LAWS(NCD)-1998-11-95

SUPERINTENDENT OF POST OFFICES ALLAHABAD Vs. AVINASH GUPTA

Decided On November 19, 1998
SUPERINTENDENT OF POST OFFICES ALLAHABAD Appellant
V/S
AVINASH GUPTA Respondents

JUDGEMENT

(1.) Appeal Nos.104/sc/1998/a/105/sc/1998 and A/106/ SC/1998 of Sr. Superintendent of Post Office V/s. Avinash Kumar Gupta were heard.

(2.) All these appeals were filed on 14.1.1998 against the impugned orders dated 17.6.1997 passed by Complaint Nos.67/1996, 66/1996 and 65/1996 and restoration orders dated 18.12.1997. Since both the parties are common in all the appeals and orders are of the similar nature passed by the same District Forum and questions of law and facts are also the same which are involved in these appeals, these are being decided by this single order.

(3.) The respondent-complainant has opposed the appeal on the ground that they are time- barred and the applications for condonation of delay in all the cases have been moved by the learned Counsel for appellants along with the affidavits.