- (1.) WE have heard learned counsel appearing for the State of Rajasthan, and learned counsel appearing for the respondents.
(2.) THIS Special Appeal arises out of the judgment of learned Single Judge, dated 19.11.2013, by which he has disposed of the writ petition with directions that the recovery, to be made from the employees of the Cooperative Society, will be subject to resolution, to be passed by the Society by way of fresh resolution, to allow the benefit of 13th Pay Settlement, subject to the observations made in the judgment.
(3.) THE appeal has been preferred by the State of Rajasthan, through the Principal Secretary, Department of Cooperative, and the Registrar of the Cooperative Societies, with delay of 79 days. The explanation of delay has been strongly objected to by learned counsel appearing for the respondents. He submits that delay has not been adequately explained at all.;