DISTRICT PRIMARY EDUCATION Vs. MANAT KHEMRAJ SOMAJI

JUDGEMENT

(1.) AS in all matters, common judgment and order passed by the learned Single Judge is under challenge in the main Letters Patent Appeals, considering the facts and circumstances, we found it proper to consider the applications for condonation of delay as well as the Letters Patent Appeals simultaneously.

(2.) WE may record that Civil Application Nos. 4824 to 4892 of 2015 are for condonation of delay of 101 days in preferring the appeals against the judgment and order passed by the learned Single Judge in the main Special Civil Applications.

(3.) WE have heard Mr. Mishra, learned advocate appearing for the applicant appellant, for condonation of delay as well as for the merits of the main connected Letters Patent Appeals.