- (1.) Counsel for the petitioner present. Heard arguments.
(2.) There is delay of 644 days' in filing this revision petition. We have gone through the application for condonation of delay. The delay is explained in para Nos. 2 & 3, which are reproduced here, as under :- "2. That the impugned order was passed on 27.01.2014. A perusal of the certified copy of the order shows that a certified copy of the same was prepared and dispatched to the petitioner on 06.02.2014. The petitioner recalls that he received the same on or around 10.07.2014 at his Haryana address. 3. That the opinion of Advocate General, Haryana, was received on 19.10.2014 opining the case fit for filing revision. The opinion of legal Remembrance, Haryana, was received on 09.06.2016 disagree with the view of Advocate General and opining the case not fit for filing revision. The matter was further processed and decision was taken to file the present revision on 28.12.2015. The necessary approvals and sanctions were taken. The delay in filing the present revision has occurred due to administrative procedure and exigencies and is bonafide and not intentional".
(3.) We have perused the certified copy. It clearly goes to show that it was sent on 06.02.2104. The petitioner submits that it was received on 10.07.2014. The revision petition was filed on 10.02.2016. There is a huge delay. The excuses made by the petitioner are fragile. Such like stories can be created at any time. Disabled persons should be treated with 'kid gloves', but it is a sad state of affairs that in this country, they are mistreated, harassed and they are dragged to the courts.;