R.K. Agrawal, J. - (1.) WE have heard learned Counsel for the parties.
(2.) THE delay in filing the present appeal has satisfactorily been explained in the affidavit filed in support of the delay condonation application. The application is accordingly allowed and the delay in filing the appeal is hereby condoned. Now the appeal shall be treated to have been filed within the period of limitation.
(3.) THIS appeal, under the Rules of the Court, is preferred against the judgment dated 3.12.2003 of the Hon'ble Single Judge disposing the petitioner -respondent Civil Misc. Writ Petition No. 53161 of 2003 with the direction to pay the entire arrears of gratuity, leave encashment and other retiral dues within three months with interest at the rate of 10% per annum on the delayed payment. In respect of arrears on account of revision in the pay -scale as per recommendation of 5th Pay Commission, the appellant was directed to take up the matter with the State Government, who shall decide the same within one month and thereafter payment is to be made expeditiously.;