- (1.) Though this appeal was listed to consider I.A.No.1/2019 seeking condonation of delay of 174 days in filing the appeal, on condoning the said delay and on disposal of I.A.No.1/2019 (vide separate order), with the consent of learned counsel appearing for the parties, it is heard finally.
(2.) The appellant was the petitioner in W.P.No.16400/2015. In that petition, petitioner assailed communication bearing No.CEA 2014- 15/6884 dated 11.03.2015 addressed to respondent No.4 by respondent No.3 (Annexure-'B') and Circular bearing No.KPTCL/B5/721/80-81 dated 23.09.2011 issued by respondent No.1 (Annexure-'D') insofar as a portion of clause 2 is concerned, which reads as under: "Under no circumstances, the second wife nor her children are eligible for compassionate grounds appointment, if the marriage has taken place during the subsistence of the first marriage. "
(3.) By order dated 15.12.2018, the learned Single Judge rejected the writ petition. Thereafter, Review Petition No.11/2019 was filed. The learned Single Judge dismissed the review petition also. Being aggrieved, the petitioner has assailed the aforesaid orders.;