- (1.) THIS L.P.A. has been preferred after delay of 1132 days in a matter where the petitioner's writ petition itself was dismissed because of the reason that the petitioner wanted to challenge order of termination of service dated 30th December, 2008 by preferring writ petition in the year 2010 and the learned Single Judge dismissed the writ petition on the ground of gross delay and latches on the part of the writ petitioner -appellant. We are of the considered opinion that in the facts and circumstances of the case, there is no reason to condone the delay and also we are satisfied that the petitioner failed to show any sufficient cause for not filing the petition in time.
(2.) HENCE , the application for condonation for delay being I.A. No. 2962 of 2013 as well as this L.P.A. both are dismissed.;