SHEKHAR B.SARAF,J. - (1.) Re: CAN 6832 of 2018. There is an enormous delay of 259 days in preferring an appeal against the judgment and order dated 2nd May 2017 passed in WP 13828(W) of 2004.
(2.) By the impugned order, the Single Bench disposed of the writ petition directing the University of Calcutta to grant compassionate appointment in a suitable post without following any waiting list to the son of the deceased employee as a special case within three months from the date of the communication of the order.
(3.) The certified copy of the impugned order was applied on 7th June 2017 beyond the period of limitation provided for filing the appeal before the Division Bench.;