THE STATE OF KARNATAKA, BY ITS SECRETARY TO GOVERNMENT, PRIMARY AND SECONDARY EDUCATION, M.S. BUILDING AND OTHERS Vs. CHANDRASHEKARAIAH C.N. AND OTHERS

JUDGEMENT

(1.) In this State appeal, challenge is laid to the judgment and order dated 08.11.2016 rendered by the learned Single Judge, whereby Writ Petition No. 49295/2014 (S-Res) filed by 1st respondent herein came to be allowed directing 3rd appellant-Director of Public Instructions to consider the proposal for approving the appointment of the said 1st respondent for the Grant-in-Aid, within three weeks from the date of receipt of the said proposal from 2nd respondent - Adichunchunagiri Shikshana Trust.

(2.) This appeal is reportedly time barred by a period of 450 days. An application seeking condonation of delay has been filed stating usual ground that the delay occurred for processing the file at different steps and levels. However, it is noticed that the appeal suffers from an excessive delay of 450 days and it is difficult to find cogent and convincing reason for such an excessive delay of over one year. In this view of the matter, the appeal is required to be dismissed on the ground of delay alone. However, in the interest of justice, we have gone through the record to examine if there be any meritorious issue worth consideration.

(3.) Having heard learned Additional Government Advocate and having examined the record, we find no case for interference even on merits.