- (1.) WE have heard learned counsel appearing for the appellants. This Special Appeal arises out of the judgment dated 22.11.2013, by which the writ petition, alongwith second stay application, were disposed of, with directions to reinstate the respondent in employment, as he had agreed to forgo back wages upto the date of reinstatement, in view of the circular of the State Government dated 23.10.2013.
(2.) THIS Special Appeal is reported to be time barred by 230 days. In the application for condonation of delay, the delay has been explained with effect from 24.6.2014, whereas the writ petition was disposed of on 22.11.2013. It is stated that the counsel for the Department had not appeared, and that by an error his appearance was recorded. The judgment was passed in his absence.
(3.) WE find that the name of Dr. M.S. Kachhawaha, Additional Government Counsel is noted representing the Range Forest Extension Officer & Another. In case, his presence was wrongly noted, the appropriate remedy was to file a recall application.;