STATE OF U.P. Vs. MAHESH NARAIN

JUDGEMENT

(1.) Order on Delay Condonation Application No. 1 of 2021 An application has been filed for condonation of delay. Since contest to the application has not been made, it is allowed. The delay is condoned. Order on Appeal By this appeal, a challenge is made to the judgment dtd. 19/12/2019 whereby the writ petition preferred by the non-appellants was allowed.

(2.) On dismissal of the writ petition on 5/7/2005, result of the written test was declared on 5/10/2005 and those who qualified in the written examination, were called for the interview held between 21/11/2005 to 12/0/2006. The final select list was published on 12/3/2006 followed by the appointment letter dtd. 14/6/2006.

(3.) The issue aforesaid has been factually discussed by the learned Single Judge by referring to the judgment of this Court in the case of Satyesh Kumar Mishra and others vs. State of U.P. and others, 2016(6) ADJ 808 (LB) and so as the judgment of Delhi High Court in the case of Naveen Kumar Jha vs. Union of India and others, decided on 2/11/2012. Para 3 to 16 of the said judgment are quoted hereunder: