KUSAL MANI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) These are the bunch of writ petitions which could be for the purposes of convenience be classified into three wider categories of petitions relating to: (A) Education Department (B) Ayurvedic and Unani Services and (C) Forest Department.

(2.) These bunch of writ petitions are listed today on the Delay Condonation Application (CLMA No. 8195 of 2018) filed by the respondent nos. 3 and 5 in support of their counter affidavits.

(3.) After going through averments made in the Delay Condonation Application, this Court is of the view, that the delay which has chanced in filing the counter affidavits has been satisfactorily explained, hence the application for condonation of delay is allowed and the delay caused in filing counter affidavit would stand condoned.