- (1.) I.A.No.2385 of 2020 in L.P.A.No.672 of 2019 This interlocutory application has been preferred under Section 5 of the Limitation Act for condoning the delay of 185 days in preferring this Letters Patent Appeal. Heard. In view of the submissions made on behalf of the parties and the averments made in the interlocutory application, we are of the view that the appellant was prevented by sufficient cause in preferring the appeal within the period of limitation. Accordingly, I.A.No.2385 of 2020 is allowed and delay of 185 days in preferring the appeal is condoned. L.P.A.No.648 of 2019 & L.P.A.No.672 of 2019 Both the intra-court appeals under Clause 10 of the letters patent is against the judgment rendered by the learned Single of this Court in W.P.(L) No.2118 of 2006.
(2.) The L.P.A.No.648 of 2019 has been preferred by the respondentworkmen, while L.P.A.No.672 of 2019 has been filed by the Heavy Engineering Corporation Limited-Management.
(3.) The appellant-respondent no.2 (In L.P.A.No.648 of 2019) is aggrieved with the judgment of the learned Single Judge of this Court on the ground that since the workman has already attained the age of superannuation and therefore, no purpose would be served in passing an order of reinstatement as per the award and hence, the direction for making compensation of Rs.2 lakhs towards service dues over and above the retiral dues payable to the workman on the strength of service has been directed to be paid.;