JYOTIRMAY BHATTACHARYA,J. - (1.) Re: CAN 2037 of 2014 (Sec. 5) The instant mandamus appeal is directed against an order passed by the Learned Single Judge of this Court on 21st June, 2013 in W.P. 14299(W) of 2011 whereby the writ petitioner/appellant was directed to submit all the documents required in terms of the letter issued by the concerned District Inspector of Schools on 11th January, 2013 after their authentication by the Teacher-in-Charge of the school to the District Inspector of Schools by 5th July, 2013 and the concerned District Inspector of Schools was directed to process those papers immediately on their receipt so that pension and other terminal and/or retiral benefits of the writ petitioner/appellant is disbursed at an early date.
(2.) There was 53 days delay in filing this appeal. Hence, an application for condonation of delay has been filed by the appellant/applicant.
(3.) Reason for the delay has been explained by the appellant/applicant in this application. It is stated therein that after the said order was passed by the Learned Trial Judge, the writ petitioner/appellant/applicant visited the office of the concerned District Inspector of Schools repeatedly to pursue the process of settlement of his retiral dues, but ultimately when he found that all his attempts were in vain, he as per the advice of his learned advocate, filed the instant appeal before this Court. It is, further, contended therein that his illness for a period of two weeks is also another cause which stood in the way in filing this appeal within the prescribed period of limitation.;