NALINI PADHI Vs. SUGYAN KUMAR MOHANTY

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This IA has been filed under Sec. 5 of the Limitation Act to condone the delay of 325 days in filing the RPFAM.

(3.) Learned counsel for the Petitioners relying upon averments made in the IA submits that though the impugned order was passed on 19/6/2018, but most unfortunately the Petitioner No.1 suffered from "Polyarthritis multiple joint pain with Lumbago and Thyroid Dysfunction" for which she could not attend her duty properly. She was under complete bed rest for one year as advised by her doctor, namely, Dr.J.K. Mishra, at Bhubaneswar. She could not contact her counsel to file the instant RPFAM in time. Hence, he prays for to condone the delay and to entertain the RPFAM on merit.