KHUSHNUDA PARVEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) Application for Condonation of Delay Heard Ms. Pushpila Bisht, Amicus Curiae, appearing on behalf of appellant, Shri V.P. Nag, learned Standing Counsel representing the State/respondents no. 1, 2, 3 and 5, Shri R.K. Singh Suryavanshi, learned Counsel representing respondent no.4/U.P. Secondary Education Service Selection Board, Shri Prashant Kumar Singh, learned Counsel representing the respondent no.6/Committee of Management, Smt. Meenakshi Parihar, learned Counsel representing the respondent no.7/writ petitioner,

(2.) Having gone through the averments made in the affidavit filed in support of the application seeking condonation of delay and in absence of any objection by the respondents, this Court is satisfied that delay has sufficiently been explained.

(3.) The application for condonation of delay filed in the above-captioned appeals is, accordingly, allowed and delay in filing the above-captioned special appeals is hereby condoned. (Order on Appeals) A. INTRODUCTION