I.A. No. 5803 of 2015 - (1.) The interlocutory application has been filed for condonation of the delay of three years and 12 days in filling the appeal.
(2.) The grounds stated for the delay do not really inspire much confidence. However, considering the fact that the matter before us is regarding removal from service, it is decided to hear the appeal on merits. The delay in filing the appeal is condoned. I.A. No. 5803 of 2015 is, accordingly, disposed of.
(3.) Heard learned counsel for the appellant and learned counsel for the respondent United India Insurance Company Limited.;