The State Of Jharkhand Through The ... vs Turiya Oraon
2025 Latest Caselaw 539 Jhar

Jharkhand High Court

The State Of Jharkhand Through The ... vs Turiya Oraon on 3 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   L.P.A No. 607 of 2024

     The State of Jharkhand through the Secretary/Principal Secretary,
     Road Construction Department, Ranchi & Ors. ... Appellants
                                 Versus
     Turiya Oraon                         ...    ...     Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Indranil Bhaduri, SC-IV For the Respondent : Mr. Samavesh Bhanj Deo, Adv.

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03/03.07.2025 I.A. No. 10870 of 2024

Heard the counsel for the parties.

2. This application is filed to condone the delay of 161

days in filing the appeal, challenging the judgment of the learned

Single Judge.

3. It is stated in the application for condonation of

delay that because of the several stages in decision making

process, the said delay occurred.

4. Though counsel for the respondent has strenuously

opposed the condonation of delay, since normally some delay will

happen where the State is involved because of the decision

making processes, and since the delay is not inordinate, in our

opinion, the said delay is condoned.

5. Counsel for the appellant states that the charge-sheet

was issued with the approval of the appointing authority i.e., Engineer-

in-Chief of the Road Construction Department and that there is a

noting in the file to that effect, but he has not chosen to file the said

document.

6. Counsel for the appellant shall produce the said

document by way of a separate application on the next date of

hearing.

7. List this case on 14.08.2025.

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

(Rajesh Shankar, J.) Manish/Ritesh