BOILER AND SERVICES Vs. NATIONAL WOOLEN AND FINISHERS

JUDGEMENT

(1.) HEARD the learned Counsel for petitioner. This revision petition is filed against judgment of order of State Commission dated 16.10.2008. The State Commission dismissed the appeal as time -barred. The learned Counsel for the appellant before the State Commission had moved an application for condonation of delay of 1365 days. However, State Commission observed that Registry had noted only a delay of 1270 days. Accordingly, the figure of the Registry was accepted.

(2.) IT was contended by the Counsel of the appellant before the State Commission that as the District Forum had passed an ex parte order and application was to be moved for setting aside ex parte order which was dismissed on 22.2.2005 for which appellant was informed by his Counsel on 28.3.2005 and subsequently due to abnormal delay caused by their Advocate who was not co -operative, the petitioner had to appoint a fresh Advocate who filed an appeal before the State Commission.

(3.) THE State Commission has analysed the application for condonation of delay at great length and found that petitioner has showed lethargic attitude in filing the appeal. It is further observed that explanations submitted by the petitioner were not at all satisfactory. It is not disputed that valuable right had accrued to the respondent which cannot be taken away without showing sufficient cause. It is well settled that appeal cannot be condoned on the ground of generosity. Therefore, the application for condonation of delay as well as appeal were dismissed as time -barred in limine with the State Commission.