Prabhulal Gaud Son Of Shri ... vs District Education Officer
2022 Latest Caselaw 206 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil Special Appeal Writ No. 677/2020

                                        In

               S.B. Civil Writ Petition No. 22706/2018

Prabhulal Gaud Son of Shri Chouthmal, Aged About 49 Years,
R/o    Kawalda     Jeesran     Khanpur,         District         Jhalawar   Through
Secretary General Majdur Union, Branch Jhalawar.
                                                                      ----Appellant
                                    Versus
1.      District Education Officer, Girl Institutions, Jhalawar.
2.      Dy. Director, Education, Kota.
                                                                   ----Respondents

For Appellant(s) : Mr. Ankul Gupta, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

10/01/2022

Heard.

This appeal is barred by 572 days.

After going through the application for condonation of delay,

we find that the appellant approached Legal Services Authority

seeking legal aid and Legal Services Authority requested learned

counsel Mr. Ankul Gupta on 04.12.2019 to file writ petition against

the award dated 21.06.2018, but later on it was disclosed that the

appellant had already filed the writ petition which was dismissed

by the learned Single Judge on 19.12.2018.

This clearly shows that the appellant had full notice and

knowledge of order dated 19.12.2018. It is not a case that the

appellant had no notice and no knowledge of the pending

(2 of 2) [SAW-677/2020]

proceedings. The legal aid was sought by keeping the Legal

Services Authority also in dark that the appellant intends to file

writ petition, whereas, the writ petition has already been

dismissed. We also find that after fourteen years the workman

approached the Labour Court.

In view of the above, we do not find any reason to condone

the delay. Application for condonation of delay is dismissed.

Consequently, the appeal is also dismissed as barred by limitation.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /53

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