Mahesh Grover, J. - (1.) This order will dispose of above-mentioned appeals.
(2.) The appellants are in appeal against the judgment of learned Single Judge, dated 07.08.2015. Vide the impugned judgment the workmen were held entitled to Rs. 6 lacs as compensation each on account of their wrongful termination. It may be noticed that initially in the award of the Labour Court, they were held entitled to re-instatement with back-wages with three months' salary for each completed year of service, which in the instant case was 16 years. Learned Single Judge modified the same and awarded an compensation of Rs. 6 lacs each when the writ petition was filed by the present appellants. Appeals have been filed with a delay of 241 days.
(3.) In the application it has been averred that even though the judgment of the learned Single Judge was rendered on 07.08.2015, copy of the same was applied for on 12.10.2015 by the office of learned Advocate General and delivered to the appellant's office on 16.10.2015. This singular fact renders the appeal liable to a dismissal when there is no explanation as to why the Advocate General office applied for certified copy after two months, when the limitation to file the appeal is thirty days. Such laxity from the office of Advocate General at least cannot be condoned as its officials and staffs are well conversant with procedure of the High Court It is then stated in the application that the law officer gave his opinion on 21.11.2015 i.e. after more than one month of the receipt of the certified copy of judgment. It is further stated in para 4 of the application that second opinion was sought from another law officer on 26.11.2015, who gave his opinion on 01.12.2015 and thereafter third opinion was sought on 05.12.2015, which was given on 21.12.2015. It is after this exercise, the Advocate General gave note on 06.01.2016, recommending the filing of the present appeal, which opinion was communicated to the appellant vide memo dated 15.01.2016 and eventually received the approval of the Government for filing of the appeal on 05.02.2016, which was communicated to the Division Forest Officer on 02.03.2016. The appeals were eventually filed on 25.04.2016, the date shown on the affidavit.;