KRISHNA MURARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This order shall also govern the disposal of connected Special Appeal No. 170 of 2012. On due consideration, and also for the reason that there is no opposition from the State, the prayer for condensation of delay in filing connected Special Appeal No. 170 of 2012 is allowed. Thus the delay in filing the special appeal as pointed out by the Registry, is hereby condoned.

(2.) This Special Appeal has been filed against the judgment and order dated 6.2.2012 passed by a learned Single Judge in Writ Petition No. 40 (S/S) of 2011, dismissing the writ petition of appellant-writ petitioner.

(3.) It appears that the appellant-writ petitioner was appointed as a cook by an order passed by the Commandant, 43rd Battalion, Etah in March, 1982. Later, he was transferred to 35th Battalion PAC, Lucknow. His work and conduct were found generally satisfactory and there was no complaint pending against him.