STATE OF U.P.THR.EXE.ENGINEER Vs AMAR NATH YADAV
Bench: K.S. RADHAKRISHNAN,A.K. SIKRI
Case number: SLP(C) No.-000882-000882 / 2014
Diary number: 35185 / 2013
Advocates: ARDHENDUMAULI KUMAR PRASAD Vs
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SLP(C)No.__/2013 @CC No. 20855 of 2013
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO. _882_/ 2014 (Arising out of CC No. 20855 of 2013)
State of U.P. Thr. Exe. Engineer & Anr. …. Petitioner(s)
Versus
Amar Nath Yadav …..Respondent(s)
J U D G M E N T
A.K. SIKRI, J.
1.There is a delay of 481 days in filing this Special Leave Petition and by means of
present application petitioner seeks condonation thereof.
2.In the application the petitioner has attributed the delay to the moving of file from
one Department/ Officer to the other. We hardly find this to be a sufficient
explanation for condoning such an abnormal delay. This Court in the case of
Postmaster General and Ors. vs. Living Media India Ltd.; (2012) 3 SCC 563 has
deprecated such practices on the part of the Government Authorities/ Departments
in the following words:-
“It is not in dispute that the person(s) concerned were well aware or
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SLP(C)No.__/2013 @CC No. 20855 of 2013
conversant with the issues involved including the prescribed period of limitation for taking up the matter by way of filing a Special Leave Petition in this Court. They cannot claim that they have a separate period of limitation when the Department was possessed with competent persons familiar with Court proceedings. In the absence of plausible and acceptable explanation, we are posing a question why the delay is to be condoned mechanically merely because the Government or a wing of the Government is a party before us.
Though we are conscious of the fact that in a matter of condonation of delay when there was no gross negligence or deliberate inaction or lack of bona fides, a liberal concession has to be adopted to advance substantial justice, we are of the view that in the facts and circumstances, Department cannot take advantage of various earlier decisions. The claim on account of impersonal machinery and inherited bureaucratic methodology of making several notes cannot be accepted in view of the modern technologies being used and available. The law of limitation undoubtedly binds everybody, including the Government.
In our view, it is the right time to inform all the government bodies, their agencies and instrumentalities that unless they have reasonable and acceptable explanation for the delay and there was bona fide effort, there is no need to accept the usual explanation that the file was kept pending for process. The government departments are under a special obligation to ensure that they perform their duties with diligence and commitment. Condonation of delay is an exception and should not be used as an anticipated benefit for the Government Departments. The law shelters everyone under the same light and should not be swirled for the benefit of a few.
Considering the fact that there was no proper explanation offered by the Department for the delay except mentioning of various dates, according to us, the Department has miserably failed to give any acceptable and cogent reasons sufficient to condone such a huge delay. Accordingly, the appeals are liable to be dismissed on the ground of delay.
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3.We further find that in identical circumstances in similar type of case which also
arose against the award of the Labour Court, upheld by the High Court this court
had refused to condone the delay and dismissed the Special Leave Petition on that
ground. That was CC No. 5368/2013 titled State of U.P. & Ors. vs. Hanuman
which was dismissed on 11.3.2013. We had summoned the file of that case and find
both the cases are almost similar. Therefore, there is no reason to take a different
view. We thus, dismiss this SLP on the ground of delay.
…........................................J. [K.S. RADHAKRISHNAN]
…........................................J. [A.K. SIKRI]
New Delhi January 10, 2014
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