V MUNIYAPPA Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) Aggrieved by the impugned order dated 20.03.2015 in Review Petition No.75 of 2014 passed by the learned Single Judge by which the review petition was dismissed, the petitioner has preferred W.A.No.3408 of 2016. Aggrieved by the order dated 05.01.2011 passed in W.P.No.13596 of 2010 by the learned Single Judge dismissing the writ petition the petitioner has preferred W.A.No.1333 of 2015.

(2.) There is delay of 1543 days in filing W.A.No.1333 of 2015 and 492 days delay in filing W.A.No.3408 of 2016.

(3.) We have heard the learned counsel for the appellant both on delay as well as on merit.