Priyanka Kumari vs The Secretary
2024 Latest Caselaw 10010 Jhar

Jharkhand High Court

Priyanka Kumari vs The Secretary on 16 October, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    L.P.A. No. 450 of 2023
                      Priyanka Kumari      ...    ...       ... ...  ...    ...    Appellant
                                                  Versus
                      The Secretary, Department of Woman, Child Development
                      & Social Security, Govt. of Jharkhand, Ranchi and others
                                                                        ...      ...   Respondents
                                                  ---------

                      CORAM:              HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                                  ---------
                      For the Appellant:          Mr. Abhay Kumar Mihsra, Advocate
                      For the State:              Mr. Rahul Dev, A.C. to S.C. (L&C)-III
                                                  ---------
                      11/Dated: 16.10.2024

I.A. No. 8988 of 2023 & I.A. No. 7777 of 2023

1) I.A. No.8988 of 2023 has been filed for condonation of delay of 98

days in filing the appeal challenging the judgment dated 19.04.2023 passed

by learned Single Judge in W.P. (S) No. 6078 of 2022.

2) It is contention of the counsel for the applicant that the applicant was

not a party in the writ petition, but the relief granted in the writ petition

affects the applicant and, therefore, the applicant has filed I.A. No.7777 of

2023 seeking leave to file this appeal.

3) Though notice in the delay application has been served upon

respondent No.5 who is the contesting respondent, but there is no

opposition to this application by the side of the said party.

4) In the facts and circumstances of the case, we are satisfied that

sufficient cause has been shown by the applicant for condonation of the

said period of delay. In fact, the applicant is also entitled to grant of leave to

challenge the impugned order passed by the learned Single Judge.

Therefore, both the applications are allowed.

                      5)     List on 27.11.2024 for 'Admission'.


                                                                  (M.S. Ramachandra Rao, C.J.)


                                                                       (Deepak Roshan, J.)
Manoj/Pramanik/Cp.1