- (1.) HEARD learned counsel for the appellant. There is a delay of 119 days in filing the L.P.A. and we do not find any just ground for condonation of delay in a matter where the appellants themselves after retiring the respondent's father on medical ground gave the employment to son of the employee i.e. the respondent and after giving appointment to the son of the employee, they want to question the date of birth of the original employee.
(2.) VIRTUALLY , the appellant wants to raise the dispute about the date of birth of the respondent's father after he was made to retire on the ground of medical unfitness and not on the ground of superannuation, therefore, we do not find any reason to condone the delay. Hence, the application for condonation of delay as well as this Letters Patent Appeal, both are dismissed.;