KAMLESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Considering the sufficiency of reasons for the delay in preferring the appeal, we allow the Application (CLMA No. 6316 of 2010) for condonation of delay in preferring the appeal.

(2.) Admit. Heard learned counsel for the parties on merits.

(3.) A Resolution adopted by respondent No. 3 to cancel the wait list and to prepare a new wait list was the subject matter of challenge in the writ petition. It was contended that according to the order of the Government dated 28th October, 1995, in pursuance wherewith the list was prepared, the same could not be cancelled until and unless all persons listed therein are appointed and, since all those persons listed have not been appointed, the said list could not be cancelled and, at the same time, no new list could be prepared.