POORAN RAM Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Delay Condonation Application No. 8284 of 2011

(2.) BEING satisfied with the reasons, furnished for the delay in preferring the appeal, and there being no serious objection for condonation of delay, we allow the application for condonation of delay.

(3.) IN the appeal, it is being contended that it is the Director who should have decided independently and not on the basis of pre -suppositions of the Principal of the institution.