STATE OF U P Vs. MOHAN LAL

JUDGEMENT

(1.) We are of the view that sufficient ground exists for condonation of delay of 66 days in preferring the special appeal. The delay is accordingly condoned. The application under Section 5 of Limitation Act stands allowed.

(2.) We have heard Mr. Ranvijay Singh, learned Standing Counsel appearing on behalf of the appellant State of U.P.

(3.) This special appeal which arises at the instance of State of U.P. is directed against an order allowing the writ petition whereby the termination of the writ petitioner-respondent herein was kept in abeyance. Mr. Ranvijay Singh, learned Standing Counsel has contended that the appointment of the petitioner-respondent herein being illegal, his services were rightly terminated and as such, the order of the learned single Judge allowing the writ petition is not sustainable.