- (1.) G.A. No.1230 of 2017: This is an application for condonation of delay in filing the appeal. Since we find that sufficient cause has been shown, we condone the delay and allow G.A. No.1230 of 2017.
(2.) Now, the stay application being G.A. No.1238 of 2017 is taken up for hearing along with the appeal being APOT No.125 of 2017.
(3.) The appellant is a company having its registered office in Kolkata. The company, vide letter dated August 17, 1992, appointed Mr. Trilochan Pattanayak, the writ petitioner/respondent no.3, as Electrical Supervisor on probation for a period of six months, which was extended on completion of the probationary period vide letter dated October 29, 1994 with effect from November 1, 1994 as Electrical Supervisor on contractual basis for a period of three years. This contractual period was further extended for three years by renewal of the contract vide letter dated July 21, 1997. But the employment of the respondent no.3 was brought to end on November 21, 1998 vide letter of the even date.;