Citation : 2025 Latest Caselaw 389 Jhar
Judgement Date : 5 June, 2025
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No. 11332 of 2023
In/And
L.P.A. No. 594 of 2023
1. The State of Jharkhand
2. Secretary, Ministry of Health Education, State of Jharkhand, P.O. &
P.S. Ranchi, District-Ranchi
3. Director General Health Services State of Jharkhand, P.O. & P.S.
Ranchi, District Ranchi ( Jharkhand)
4. Regional Deputy Director, Health Services, Palamu Division, P.O.
& P.S. Palamau, District- Palamu ( Jharkhand)
5. Civil Surgeon, Palamu, P.O. & P.S. Palamau, District Palamau
(Jharkhand .. ... ... Appellants
Versus
Surendra Kumar Singh, son of Late Anjani Singh, resident of
Village Puranadih, P.O. & P.S. Lesliganj, District Palamau
... ... 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. Md. Asghar, A.C. to Sr. S.C. II
For the Respondent: Mrs. Ritu Kumar, Advocate
Mr. Samavesh Bhanj Deo, Advocate
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Reserved on: 28.04.2025 Pronounced on: 5/06/2025
Per M.S. Ramachandra Rao, C.J.
1) The instant interlocutory application is filed under Section 5 of the
Limitation Act, 1963 by the applicants to condone the delay of 211
days in filing this appeal challenging the judgment dt. 6.2.2023 of the
learned Single Judge passed in W.P.(S) No. 3665 of 2019.
2) In the application filed seeking condonation of delay, it is stated that the
judgment of the learned Single Judge was forwarded to Deputy Director
of the applicants' department through a noting dt. 14.3.2023 and it was
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placed before the Additional Chief Secretary on 21.3.2023, who then
asked for discussion on the matter with the service record. It is stated
that thereafter proposal to seek the service record from the Civil
Surgeon was moved and it was approved on 28.4.2023. The Civil
Surgeon, Palamu then sent the record through his letter dt. 3.5.2023.
Thereafter the file was again placed before the Additional Secretary on
15.5.2023 and a decision was then taken to send the file to the Advocate
General for his opinion on 22.5.2023.
3) It is stated that the Advocate General recommended for filing of appeal
on 13.6.2023 and then the file was sent for preparing grounds of appeal
which was prepared on 1.7.2023. The file was then put up for approval
of the Additional Chief Secretary on 19.7.2023 who asked for further
discussion on the same day.
4) It is stated that there was further revision of the grounds of appeal on
13.9.2023, draft of the appeal was finally approved on 4.10.2023 and
the appeal was filed on 10.10.2023.
5) It is stated that the delay occurred on account of procedural
technicalities and was not deliberate and also because there are several
layers of decision making in the government which consumed much
time.
6) From the record, it is clear that the judgment of learned Single Judge
was pronounced on 6.2.2023 in WP(S) No. 3665 of 2019 in the
presence of the counsel for the applicants. But application for issuance
of the certified copy of the said judgment was made five months later
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on 7.7.2023 and it was obtained on 18.7.2023 and the appeal itself came
to be filed, admittedly on 10.10.2023.
7) The applicants were undoubtedly aware that the limitation for filing the
Letters Patent Appeal is only 30 days from the date of the judgment of
the learned Single Judge was obtained, but it appears that the file was
moved from table to table mechanically, and even after the Advocate
General recommended for filing of appeal on 13.6.2023, almost four
months later, the Letters Patent Appeal has been filed.
8) Merely because the applicants are a Government department, they
cannot claim that the delay is to be condoned mechanically because
there is no separate period of limitation prescribed for the Government
departments.
9) In Postmaster General and others Vs. Living Media India Limited and
another1, the Supreme Court held:
"25. We have already extracted the reasons as mentioned in the "better affidavit" sworn by Mr. Aparajeet Pattanayak, SSRM, Air Mail Sorting Division, New Delhi. It is relevant to note that in the said affidavit, the Department has itself mentioned and is aware of the date of the judgment of the Division Bench of the High Court in Office of the Chief Postmaster v. Living Media India Ltd. as 11-9- 2009. Even according to the deponent, their counsel had applied for the certified copy of the said judgment only on 8-1-2010 and the same was received by the Department on the very same day. There is no explanation for not applying for the certified copy of the impugned judgment on 11-9-2009 or at least within a reasonable time. The fact remains that the certified copy was applied for only on 8- 1-2010 i.e. after a period of nearly four months.
(2012) 3 SCC 563
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26. In spite of affording another opportunity to file better affidavit by placing adequate material, neither the Department nor the person-in-charge has filed any explanation for not applying the certified copy within the prescribed period. The other dates mentioned in the affidavit which we have already extracted, clearly show that there was delay at every stage and except mentioning the dates of receipt of the file and the decision taken, there is no explanation as to why such delay had occasioned. Though it was stated by the Department that the delay was due to unavoidable circumstances and genuine difficulties, the fact remains that from day one the Department or the person/persons concerned have not evinced diligence in prosecuting the matter to this Court by taking appropriate steps.
27. It is not in dispute that the person(s) concerned were well aware or conversant with the issues involved including the prescribed period of limitation for taking up the matter by way of filing a special leave petition in this Court. They cannot claim that they have a separate period of limitation when the Department was possessed with competent persons familiar with court proceedings. In the absence of plausible and acceptable explanation, we are posing a question why the delay is to be condoned mechanically merely because the Government or a wing of the Government is a party before us.
28. Though we are conscious of the fact that in a matter of condonation of delay when there was no gross negligence or deliberate inaction or lack of bona fides, a liberal concession has to be adopted to advance substantial justice, we are of the view that in the facts and circumstances, the Department cannot take advantage of various earlier decisions. The claim on account of impersonal machinery and inherited bureaucratic methodology of making several notes cannot be accepted in view of the modern technologies being used and available. The
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law of limitation undoubtedly binds everybody, including the Government." (emphasis supplied)
10) These observations equally apply to the instant case where the applicants
have acted in a similar manner as in the said case.
11) The said judgment has been followed by the Supreme Court in several
cases such as Commissioner of Customs Chennai vs. M/s Volex
Interconnect (India) Pvt. Ltd.2, Pr. Commissioner Central Excise
Delhi-1 vs. Design Dialogues India Pvt. Ltd.3, Union of India vs.
Central Tibetan Schools Administration & Others4, Union of India &
Others vs. Vishnu Aroma Pouching Private Limited and another5, and
State of Uttar Pradesh & Others vs. Sabha Narain & others6.
12) In Union of India & Anr. Vs. Jahangir Byramji Jeejeebhoy (D)
through his LR7, the Supreme Court held that it could not look into the
merits of the matter as long as it is not convinced that sufficient cause
has been made out for condonation of long and inordinate delay; that it
hardly matters whether a litigant is a private party or a State or Union of
India when it comes to condoning gross delay of more than 12 years;
length of delay is a relevant matter which the Court must take into
consideration while considering whether the delay should be condoned
or not; from the tenor of the approach of the appellants, it appears that
they want to fix their own period of limitation for instituting the
proceedings for which law has prescribed a period of limitation; once it
is held that a party has lost his right to have the matter considered on
(2022) 3 SCC 159
(2022) 2 SCC 327
(2021) 11 SCC 557
(2022) 9 SCC 263
(2022) 9 SCC 266
2024 INSC 262: 2024 SCC OnLine SC 489
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merits because of his long inaction, it cannot be presumed to be non-
deliberate delay and in such circumstances, he cannot be heard to plead
that the substantial justice deserves to be preferred as against the
technical considerations. It was reiterated while considering plea for
condonation of delay, Court must not start with the merits of the main
case and the Court owes a duty to first ascertain the bona fides of the
explanation offered by the party seeking condonation. It declared that
delay should not be excused as a matter of generosity.
13) This was also reiterated in State of Madhya Pradesh Vs. Ramkumar
Choudhary8.
14) In the facts and circumstances of the case, we are satisfied that the
applicants have been negligent in taking steps to file the Letters Patent
Appeal and they have not shown sufficient cause for condoning the same.
15) Therefore, the application for condonation of delay is dismissed. .
Consequently, the Letters Patent Appeal is also dismissed.
16) All pending applications shall stand closed.
(M.S. Ramachandra Rao, C.J.)
(Rajesh Shankar, J.) N.A.F.R. Sharda/-
Special Leave Petition (C) Diary No. 48636 of 2024 dt. 29.11.2024
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