- (1.) This intra court appeal is directed against order dated 8. 10. 2018 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellants assailing the legality of order dated 1. 5. 2012 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur (for short "the Tribunal"), allowing the appeal filed by the respondent questioning the action of the appellants in reducing the pay scale granted to the respondent holding the post of Store Munshi from Rs. 490-840 to Rs. 370-530,has been dismissed.
(2.) The appeal reported to be barred by limitation for 179 days, is accompanied by an application under Section 5 of Limitation Act.
(3.) Admittedly, the certified copy of the order under appeal was received by the appellants on 23. 10. 2018. It is stated that the instructions for filing the appeal could be issued by the officer-in- charge to the counsel appearing for the State on 13. 5. 2019. There is no explanation whatsoever as to what prevented the appellants from taking the decision regarding filing of the appeal well within limitation. The reasons assigned for delay in filing the appeal are not plausible and acceptable and therefore, the appeal deserves to be dismissed as barred by limitation. However, in the interest of justice, we have examined the appeal on merits as well.;