Kaneez Fatma vs The State Of Jharkhand & Ors
2023 Latest Caselaw 1423 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         L.P.A. No. 441 of 2022
                  Kaneez Fatma                          ...  ...  ...  Appellant
                                              Versus
                  The State of Jharkhand & Ors.         ...    ...    ...  Respondents
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                  CORAM:         SRI SANJAYA KUMAR MISHRA, C.J.
                                       SRI ANANDA SEN, J.

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For the Appellant: Mr. Manoj Tandon, Advocate Ms. Neha Bhardwaj, Advocate For the Respondents: Mr. Aditya Raman, AC to GA-III

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05 /Dated: 29.03.2023 I.A. No. 9139 of 2022 There is a delay of 118 days in preferring the instant Letters Patent Appeal.

Learned counsel for the appellant submits that the appellant is a poor school teacher and, therefore, after obtaining the certified copy of the judgment, she took legal advice where she was advised to prefer the instant appeal. The appellant is pursuing her case for release of salary in her favour and also for approval of appointment since 2016 but she was unable to collect the expenses for meeting the legal cost of litigation.

In that view of the matter, the delay of 118 days is condoned.

Accordingly, I.A. No. 9139 of 2022 stands allowed. L.P.A. No. 441 of 2022 List this case on 26th April 2023 as fresh. In the meantime, learned counsel for the appellant shall file convenience sheet, date chart/ chronological sheet, short analysis of the relevant provisions of law and precedents on that day.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Anjali/Madhav/-