STATE OF U.P. Vs. MOHIT KUMAR

JUDGEMENT

(1.) The aforesaid two appeals are against the common judgment dtd. 10/3/2021, which is impugned in both the appeals, thus, the appeals are being decided by a common judgment.

(2.) There is a delay in filing of the present special appeals. Reasons mentioned in the affidavit filed along with application for condonation of delay are found to be satisfactory, hence, the delay in filing the special appeals is condoned and the appeal are heard on merit.

(3.) The private respondents in the present appeals had preferred writ petitions for non consideration of their candidature in the interview for appointment on the post of Cane Supervisor in pursuance of the advertisement dtd. 6/10/2016 for the reason that they were not in possession of certificate of Course on Computer Concepts (hereinafter referred to as, the Certificate of CCC) issued by the DOEACC Society.