KANAK CHANDRA SARMA Vs. BOARD OF SECONDARY EDUCATION ASSAM

JUDGEMENT

(1.) This review application his been filed to review the Judgment and Order dated 24-2-1994 passed in Civil Rule No. 3407 of 1991. The report of the Stamp Reporter shows that the petition is barred by limitation for 102 days and the learned Advocate did not file any application for condonation of delay.

(2.) I have heard Sri P. G. Baruah, learned Advocate for the petitioner and Dr. H. Das, learned Advocate for the respondents.

(3.) On the question of limitation Sri Baruah submits that in an application for review of the judgment under Article 226, the limitation provided by Article 124 of the Limitation Act does not apply.