SHIV PRASAD DUVEY Vs. STATE OF U.P

JUDGEMENT

(1.) This intra court appeal arises from a judgment and order of a Single Judge, dated 7.12.2019, passed in Writ-A No.19486 of 2019 by which the writ petition filed by the appellants along with 36 others for a direction upon the U.P. Secondary Education Service Selection Board, Prayagraj (for short the Board) to declare their result of written examination held, for the post of Trained Graduate Teacher, has been dismissed.

(2.) In the office report dated 04.02.2020, the appeal is reported to be beyond time by 29 days. However, it appears, there were other defects also, which were removed later.

(3.) As in the meantime Covid-19 pandemic had set in, we deem it appropriate to condone the delay. The delay condonation application No.1 of 2020 is thus allowed. The delay in filing the appeal is condoned. Office to assign regular number to the appeal.