PANKAJ SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The appellants in this batch of intra-Court Appeals filed under Chapter VIII Rule 5 of the Rules of the Court have questioned the judgment and order dtd. 22/6/2021 passed by the learned Single Judge whereby certain writ petitions were dismissed and certain others have been disposed of with direction to the State-authorities for consideration of such writ petitioners for promotion to the post of Senior Clerk/Assistant Treasury Accountant in terms of the statutory Rules as amended from time to time.

(2.) The appellants of of Special Appeal No.264 of 2021, 266 of 2021, 279 of 2021, 290 of 2021, 291 of 2021 and 307 of 2021 have questioned the judgment and order dtd. 22/6/2021, whereas the appellants of Special Appeal No. 350 of 2021 have questioned the judgment and order 2/9/2021 which follows the judgment and order dtd. 22/6/2021.

(3.) Having regard to the averments made in the application seeking condonation of delay in Special Appeal Defective No.307 of 2021, we are satisfied that the delay has satisfactorily been explained. Accordingly, the application is allowed and the delay in filing the Special Appeal is hereby condoned. Special Appeal No. 291 of 2021 has been filed in time, whereas the delay in rest of Special Appeal Nos. 264 of 2021, 266 of 2021, 279 of 2021, 290 of 2021 and 350 of 2021 has been condoned earlier by this Court.