(1.) The application to condone the delay of 22 days' in preferring the appeal is not opposed by the learned counsel for the respondent; and the delay is, therefore, condoned.
(2.) Heard Sri Parikshit Saini, learned counsel for the appellant-writ petitioner, and Ms. Prabha Naithani, learned Brief Holder for the State Government and, with their consent, the Special Appeal is disposed of at the stage of admission. This appeal is preferred against the order passed by the learned Single Judge in WPSS No. 692 of 2019 dtd. 28/3/2019 dismissing the said writ petition.
(3.) Facts, to the limited extent necessary, are that the appellant-writ petitioner, who is working as an Assistant Teacher in the Education Department, submitted his application for appointment to the post of District Minority Welfare Officer, pursuant to the advertisement issued on 1/12/2017. Even before the applications, submitted pursuant to the said advertisement, could be processed, a second advertisement was issued on 16/5/2018 inviting applications afresh. A corrigendum was issued, to the advertisement dtd. 16/5/2018, on the next day i.e. 17/5/2018 stating that those, who had submitted their application pursuant to the advertisement dtd. 1/12/2017, need not apply afresh; and the earlier applications would also be considered.
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