- (1.) LPA-373-2014, CM-897-2014 (for exemption), CM-894-2014 (for condonation of delay of 56 days in filing) CM-895-2014 (for condonation of delay of 62 days in re-filing) CM-898-2014 (for stay) & CM-899-2014 (For addl. evidence): We propose to dispose of the batch of these six identical appeals by this common order and for sake of brevity the factual aspects of the controversy are noticed from LPA-373-2013. Exemption allowed subject to just exceptions.
(2.) The appellant-University makes an endeavor to assail the impugned judgment of the learned single Judge dealing with the batch of cases decided on 30.8.2013. The appeal suffers from gross delays and laches which are not of short periods of time being 56 days in filing and 62 days in re-filing. In substance, the only plea given for delay in filing is that a Committee of Lecturers appointed was looking into the ramifications of the judgment and there were interceding holidays. For condonation of delay in re-filing, the substantive ground is that complete papers to file the LPA were not made available. To say the least, these are hardly legitimate excuses for such inordinate delays and there is, thus, really no merit in the plea of condonation of delay in filing and refiling of the appeal.
(3.) Be that as it may, we have heard learned counsel for the appellant on merits of the controversy.;