- (1.) Civil Misc. Delay Condonation Application No. 1 of 2018
(2.) Delay in filing the special appeal has been sufficiently explained. Delay condoned. Delay condonation application is allowed.
(3.) The appellant has not been able to point out any infirmity in the order passed by the learned Single Judge nor has been able to point out as to why the order of compulsory retirement was illegal. In the absence of any evidence to the contrary being filed, we are of the opinion that the authority was justified in passing the order of compulsory retiring the appellant.;