Ojas Vinayak vs The State Of Jharkhand Through ...
2025 Latest Caselaw 1770 Jhar

Jharkhand High Court

Ojas Vinayak vs The State Of Jharkhand Through ... on 16 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           L.P.A. No. 517 of 2024
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Ojas Vinayak, aged about 21 years, son of Vineet Kumar, presently residing
at Flat No. 164, Road No. 1103, Block No. 711, Tubli Manama, Kingdom of
Bahrain, Pin Code 99999, permanent resident of C/o Shree Krishna Deo
Prasad Sinha, House No. 38, Road No. 2, East Patel Nagar, P.O. L.B.S.
Nagar, Patna, P.S. Shastri Nagar, District Patna (Bihar).
                                                          .......Appellant
                              Versus

1.The State of Jharkhand through Secretary, Department of Education,
resident of Nepal House, P.O. Doranda, District Ranchi.
2. The Dean, Admission, Accreditation and Coordination, Birla Institute of
Technology, Mesra, Ranchi, resident of Village Mesra, P.O. Mesra, P.S.
Mesra, District Ranchi.
3. The Registrar, Birla Institute of Technology, Mesra, resident of Village
Mesra, P.O. Mesra, P.S. Mesra, District Ranchi.
                                                   .....Respondents

                          ---
CORAM:             HON'BLE THE CHIEF JUSTICE
                HON'BLE MR. JUSTICE DEEPAK ROSHAN
                         ---
For the Appellants         : Mr. Indrajit Sinha, Advocate
                             Mr. Ankit Vishal, Advocate
For the State              : Mr. Manish Kumar, Sr. SC-II
For the Respondents        : Mr. Srijit Choudhary, Advocate
                              ---

02/ Dated: 16.01.2025
M. S. Ramachandra Rao, C.J (Oral)

1. This application is filed under Section 5 of the Limitation Act, 1963 to condone delay of 561 days in filing this appeal challenging the judgment of the learned Single Judge dismissing the writ petition filed by the petitioner.

2. Though certain reasons are assigned in the application seeking condonation of delay including a plea about serious financial crunch in arranging funds for filing of the appeal, we are not satisfied since the applicant had claimed admission to the B.Tech course in the N.R.I. category and therefore, the plea of lack of funds cannot be accepted.

3. We are satisfied that sufficient cause has not been shown by the petitioner for condoning the said inordinate period of delay.

4. Therefore, this application is dismissed and consequently, the appeal is dismissed.

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

(Deepak Roshan, J.)

Amit/Vedanti