STATE OF U.P. Vs. PREM CHANDRA SONI

JUDGEMENT

(1.) Having heard Sri Abhinav N. Trivedi, learned Chief Standing Counsel representing the appellants-State authorities, Sri S.K. Verma, learned counsel representing the respondent No.1 and gone through the averments made in the application seeking condonation of delay, we are satisfied that the delay has sufficiently been explained.

(2.) Accordingly, the application is allowed and the delay in preferring the Special Appeal is hereby condoned. (Order on Special Appeal)

(3.) The proceedings of the instant Special Appeal under Chapter VIII Rule 5 of the Rules of the Court have been instituted challenging the judgment and order dtd. 6/9/2021, passed by the learned Single Judge in Writ Petition No.14955(SS) of 2021 whereby the writ petition has been allowed and the order/communication under challenge in the writ petition which is dtd. 31/12/2020, passed by the Joint Secretary of the Department concerned has been set aside.