- (1.) Leave granted.
(2.) A batch of thirty three writ petitions under Article 226 of the Constitution was disposed of by a learned Single Judge of the High Court of Chhattisgarh on 10 November 2009. One Writ Appeal was filed against the judgment of the learned Single Judge in Dr. A.K. Singh's case [Writ Appeal No.449 of 2010] which was disposed of on 22 January 2015. While dismissing the Writ Appeal, a Division Bench of the High Court observed that no appeals were filed in other cases and while financial implications are an important consideration which may justify the appeal, that could not be a reason to prefer an appeal only in one case when a batch of cases was decided by a common order.
(3.) Following the dismissal of the Writ Appeal in Dr. A.K. Singh's case, the appellants filed Writ Appeals against the common order of the learned Single Judge in the other cases. The Division Bench declined to condone the delay of 1862 days on the ground that there was no satisfactory explanation. The Division Bench held that if an appeal could have been filed from the judgment in one of the Writ Petitions which was also disposed of by a common order, there was no reasonable or plausible explanation why an appeal could not be filed within a reasonable time in other cases. However, no explanation much less an explanation worth consideration was (in the view of the High Court) furnished.;