S.K. Sen, C.J. - (1.) Heard Sri B.N. Singh learned counsel for the appellant-writ petitioner and Shri S.K. Rai learned additional standing counsel for the respondents.
(2.) There is sufficient ground to condone the delay in filing the special appeal. The delay is condoned.
(3.) This special appeal arises out of the order passed by the learned single Judge dated 29.8.2001, dismissing the writ petition filed for the claim for payment of disability pension.;