1. Memo of appearance filed by Shri Ram Saran Awasthi, Advocate on behalf of the respondents is taken on record. His name shall be shown in the cause list when the case is listed next.
2. On the case being taken up for hearing Shri Ravi Kumar Yadav, Ld. Counsel for the applicant and Shri Ram Saran Awasthi, Ld. Counsel for the respondents are present.
M.A. No. 348 of 2023
3. Heard Shri Ravi Kumar Yadav, Ld. Counsel for the applicant and Shri Ram Saran Awasthi, Ld. Counsel for the respondents.
4. The Original Application has been filed with delay of 02 months and 14 days. Submission of learned counsel for the applicant is that it is a pensioner matter. His further submission is that delay in filing Original Application is not deliberate, but for the reasons stated in affidavit filed in support of application.
5. Per contra, learned counsel for the respondents submits that explanation of delay offered by the applicant is not sufficient as he has failed to offer day to day explanation of delay.
6. Considering the sufficient grounds stated in affidavit filed in support of delay condonation application are genuine and sufficient, delay is liable to be condoned.
7. Accordingly, delay in filing the application is condoned. Delay condonation application stands decided accordingly.
O.A. No. 311 of 2023
8. Matter needs adjudication.
9. Admit.
10. Ld. Counsel for the respondents seeks and is allowed four weeks time to file Counter Affidavit. Rejoinder Affidavit, if any, may be filed within two weeks thereafter.
11. List on 22.05.2023.