SECY. BASIC EDU. BOARD, PRAYAGRAJ Vs. JUBEDA BANO

JUDGEMENT

(1.) Heard learned counsel for the appellant-State authorities and learned counsel representing the respondent.

(2.) Having regard to the averments made in the affidavit filed in support of the application seeking condonation of delay, we find that the delay has sufficiently been explained. Accordingly, the application is allowed and the delay in preferring the special is hereby condoned.

(3.) Heard Shri Ran Vijay Singh, learned Additional Chief Standing Counsel for the appellants-State authorities and Mohd. Ali and Shri Piyush -Mishra for the sole respondent. We have also perused the record available before us on this special appeal.