Allahabad High Court
State Of U.P.Throu.Secy. Social ... vs Harish Dutt Tiwari on 28 January, 2020
Bench: Munishwar Nath Bhandari, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL DEFECTIVE No. - 136 of 2012 Appellant :- State Of U.P.Throu.Secy. Social Welfare &Ors.4136 (S/S)2011 Respondent :- Harish Dutt Tiwari Counsel for Appellant :- C.S.C. Counsel for Respondent :- R.P.Mishra Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Manish Kumar,J.
Order on C.M.Application No. 24640 of 2012 Heard counsel for the applicant on the application for condonation of delay.
We find delay of 4 months and 6 days in filing the appeal.
The delay has not been properly explained so as to condone and otherwise, the non applicant is said to have been adjusted against the regular vacancy.
Thus, taking aforesaid into consideration, no reason exists to condone the delay.
The application under section 5 of the Limitation Act, is accordingly dismissed.
Order on Special Appeal As consequence of it, even the special appeal is also dismissed.
Order Date :- 28.1.2020 AKS