NAVNEET KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) All these special appeals, raising same question of law and facts, have been heard together and are being decided by this common judgment.

(2.) Special Appeal No.943 of 2010 (Navneet Kumar and others Vs. State of U.P. and others) has been filed challenging the judgment and order of learned Single Judge dated 28th May, 2010 in Writ Petition No.28487 of 2010 (Navneet Kumar and others vs. State of U.P. and others) connected with Writ Petition No.30907 of 2010 (Virendra Singh and others vs. State of U.P. and others) dismissing the writ petitions. In Special Appeal No.943 of 2010, in Special Appeal No.1024 of 2010 as well as in Special Appeal No.1012 of 2010 same judgment dated 28th May, 2010 has been challenged. Special Appeal Nos.1160 of 2010, 1117 of 2010, 1161 of 2010, 1162 of 2010 and 990 of 2010 challenge the judgment of learned Single Judge by which judgment the writ petitions filed by the appellants have been dismissed in view of the judgment and order dated 28th May, 2010 in Writ Petition No.28487 of 2010. The last special appeal being Special Appeal No. 1780 of 2010 has been filed against the order of learned Single Judge dated 6th October, 2010 passed in Writ Petition No.61204 of 2010 by which order the learned Single Judge refused to grant any interim relief and connected the writ petition with two pending writ petitions.

(3.) There is delay of 127 days in filing Special Appeal No.1012 of 2010. In the affidavit filed in support of the delay condonation application, one of the grounds taken is that since the employment of the appellants has been seized, they could not manage fund for filing the writ petition within time. Sufficient grounds have been made out for condoning the delay in filing the special appeal. The delay in filing Special Appeal No.1012 of 2010 is condoned and the application is allowed.