Allahabad High Court
Rajjo Babu Kushwaha vs State Of U.P. Through Secretary (Sec. ... on 22 January, 2010
Bench: Vijay Manohar Sahai, Virendra Kumar Dixit
Court No. - 9 Case :- SPECIAL APPEAL DEFECTIVE No. - 59 of 2010 Petitioner :- Rajjo Babu Kushwaha Respondent :- State Of U.P. Through Secretary (Sec. Edu) And Others Petitioner Counsel :- Uma Nath Pandey,H.R. Mishra Respondent Counsel :- C.S.C.,S.R. Singh Hon'ble Vijay Manohar Sahai,J.
Hon'ble Virendra Kumar Dixit,J.
We have heard learned counsel for the parties.
Cause shown in the affidavit filed in support of Delay Condonation Application is sufficient. The application is allowed. The delay in filing the appeal is condoned. The office shall allot regular number to this appeal.
We do not find any illegality in the impugned order passed by learned single Judge. The appeal is devoid of merit as the interview and selection are over. The appeal fails and is accordingly dismissed.
Order Date :- 22.1.2010 PK