DIRECTOR GENERAL OF EMPLOYMENT Vs. ULLAS UP

JUDGEMENT

(1.) THIS is an appeal preferred by the 1st respondent in W.P.(C) No.6515 of 2007. The prayer in the writ petition was as follows:

(2.) THE writ petition was allowed by judgment dated 25.02.2008 directing the appellant herein to issue the certificates as prayed for. Challenging the correctness of the said decision the instant appeal is filed. Admittedly, the judgment under appeal has already been complied with by the appellant. It is also the stand of the appellant that after collecting the certificates pursuant to the judgment, the respondent/writ petitioner left India. THErefore, he could not be served in the application seeking condonation of delay in preferring the instant appeal.