Poonam Srivastav, J. - (1.) NO doubt there is delay of 7 years and the I.A. No. 2409 of 2011 is moved for condonation of delay of the C.M.P. No counter -affidavit has been preferred.
(2.) THE assertion made on behalf of the petitioner's counsel is that initially challenge was made before the Patna High Court before bifurcation of the State of Bihar. Subsequently, when State of Jharkhand came in to existence, the case was transferred but the original petitioner i.e. husband of the present petitioner died due to heart problem and therefore, the wife could not take step within the prescribed period of limitation. Next submission is that the instant writ petition is only for the post retiral benefits, which could not be disbursed on account of the pendency of the dispute.
(3.) SINCE the matter is pending since 1999 and the widow is running from pillar to post and there appears no written objection on record on behalf of the respondents to oppose the delay condonation application, I am inclined to condone the delay though the period is quite long.;