- (1.) Heard Shri Siddharth Khare, learned counsel for the petitioners and Shri Apurva Hajela, learned counsel appearing on behalf of all the respondents.
(2.) This case had came up yesterday and the learned counsel for the respondents had pointed out that with respect to petitioners no. 1 to 3, the order impugned was passed on 31.05.2016. With respect to petitioners no. 4 and 5, however, he had no objection and their orders were passed in the year 2018.
(3.) With respect to petitioners no. 1 to 3, counsel for the respondents stated that there is explained delay in approaching this Court. He has referred to a judgment of this court in Writ-A No. 21098 of 2018 (Mithilesh Kumar Yadav vs. Union of India And 3 Others) decided by me on 03.10.2018 wherein I had relied upon judgments rendered by the Hon'ble Supreme Court in the case of State of Orissa vs. Pyarimohan Samantaray reported in 1977 (3) SCC, 396, as reiterated in the case of Karnataka Power Corporation Ltd. through its Chairman and Managing Director vs. K. Thangappan and Another reported in 2006 (4) SC, 322 and had also placed reliance upon the judgment of the Hon'ble Supreme Court in the case of S.S. Balu and Another vs. State of Kerala reported in 2009 (2) SCC, 479.;