STATE OF TAMIL NADU Vs. A. SAROJA

JUDGEMENT

(1.) Instant writ appeal SR.No.110229 of 2019 is filed against an order, dated 17/3/2017, made in W.P.No.30764 of 2015, directing the Police, to approve the appointment of non-teaching staff by the Private Aided Schools and to sanction the grant, within a period of four weeks, from the date of receipt of the order copy made ready.

(2.) C.M.P.No.19120 of 2019 has been filed to condone the delay of 563 days in filing W.A.SR.No.110229 of 2019. Reasons assigned in paragraph Nos.12 and 13 of the supporting affidavit in Civil Miscellaneous Petition is as follows:-

(3.) On this day, when the matter came up for hearing, Mr.K.Karthikeyan, learned Government Advocate for the appellants submitted that order made in W.P.No.30764 of 2015, dated 17/3/2017 has been implemented. in the matter of condonation of delay, it is worthwhile to consider few decisions on the aspect, as follows: