DIRECTOR PRIMARY EDUCATION & OTHERS Vs. SUDHIR KUMAR

JUDGEMENT

(1.) Heard.

(2.) The application seeking condonation of delay is not opposed by the learned counsel for the respondent-writ petitioner and the delay is, therefore, condoned.

(3.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No.2149 of 2015 dated 28.03.2017.