- (1.) THE defects are ignored. Heard learned counsel for the parties on the application for condonation of the delay.
(2.) IN view of the reasons stated in the application for condonation of delay, the delay of 45 days is condoned and I.A. No. 4320 of 2013 stands disposed of.
(3.) HOWEVER , the facts of the case is that the employee died on 20.09.2004 and the petitioner applied for compassionate appointment after 25 months on 18.12.2006 and the petitioner's application was rejected on 08/09 -06 -2007 and the petitioner filed the writ petition in the year 2012. In such a matter of compassionate appointment, the delay in moving application and filing the writ petition itself is sufficient ground for dismissing writ petition of the petitioner.;