AI Structured Summary
Not yet generated for this judgment
Judgment
Reg: l.A. No- 54/2009,
This application has been filed for condoning the delay in filing the appeal. Heard.
For the reasons stated in the application, delay in filing the appeal is condoned.
Application stands allowed.
We have heard the appeal on merit.
Respondents-appellants, aggrieved by the order dated 28.7.2008 passed in C.W.J.C. No. 11974 of 2007, have preferred this appeal under Clause 10 of the Letters Patent.
While disposing of the writ application, learned Single Judge has directed as follows:-
"xxx I, therefore, direct the Chief Secretary to immediately constitute a team with the officials from the concerned departments, which would also include the Vigilance Department; they would scrutinize all papers and come to a concrete finding with regard to the work done and the payment made and or due. This would be settling civil liability, which had to be tried and established on its own proceedings. Such an exercise must be completed within a period of six months from today."
Appellants are aggrieved by the aforesaid order.
Having heard learned Standing Counsel No. XX for the appellants, Mr. Y.V. Giri, for the respondents and taking into consideration the facts and circumstances of the case, we are of the opinion that in the facts of the present case, learned Judge did not err in giving the aforesaid direction. Appeal stands dismissed in limine.