- (1.) HEARD learned counsel for the parties. Though there is delay of 350 days, but at the request of learned counsel for the petitioner, we looked into the merit of the case.
(2.) WE are of the considered opinion that though original authority's order was in favour of the appellant, but subsequently the appellate authority and further appellate authority both as well as learned Single Judge have recorded the finding of fact against the writ petitioner -appellant.
(3.) WE do not find any reason to condone the delay of 350 days in the facts of the case. Hence, the application for condonation of delay as well as the appeal both are dismissed. Both the I.As. being I.A. No. 3023 of 2012 and I.A. No. 3024 of 2012 stand dismissed.;