SEEMA DEVI Vs. STATE OF UP

JUDGEMENT

(1.) By the Court.-Heard learned counsel for the parties.

(2.) The cause for delay in filing the appeal has sufficiently been explained in the affidavit filed in support of the delay condonation application. The delay is condoned and the application is allowed. The appeal be treated having been within limitation.

(3.) The present special appeal has been filed against the judgment and order dated 16.4.2009 passed by the learned Single Judge, whereby the Writ Petition preferred by the appellant has been dismissed. Before the learned Single Judge, the case set up by the appellant was mat the appointment of respondent No. 7, Smt. Pushpa Devi on the post of Anganbari Karyakarti in village Chhapri has been obtained on the basis of a forged domicile certificate, and therefore, she could not have been appointed.