MOHIT KUMR DWIVEDI Vs. RAM JANAK MAURYA

JUDGEMENT

(1.) Heard extensively at length Sri Anil Tewari, learned Senior Advocate assisted by Sri Apoorva Tiwari, learned Counsel for the appellant in Special Appeal No. 613 of 2018, Dr. L. P. Mishra assisted by Sri Onkar Singh and Sri Man Bahadur Singh, learned Counsel for the appellants in Special Appeals Nos.609 of 2018 and 617 of 2018, Sri Himanshu Raghave, learned counsel for the appellants in Special Appeal No. 634 of 2018, 670 of 2018, 193 of 2020 as also in Special Appeal Defective Nos. 276 of 2021, 13 of 2022, 267 of 2022 387 of 2023 and 413 of 2023, Sri Vinay Prakash Tiwari, learned Counsel for the appellants in Special appeal No. 92 of 2020, Sri Dilip Mishra, learned counsel for the appellants in Special Appeal Defective No. 207 of 2020, Ms. Shreya Chaudhary, learned counsel for the appellants in Special Appeal Defective No. 65 of 2023, Sri Priyam Mishra, learned counsel for the appellants in Special Appeal Defective No. 68 of 2023, Sri Upendra Nath Mishra, learned Senior Advocate assisted by Sri Neel Kamal Mishra, learned counsel for the appellants in Special Appeal Defective No. 377 of 2023 and 379 of 2023, Sri Sushil Pandey, learned counsel appearing for the appellants in Special Appeal Defective No. 399 of 2023 and Sri Durga Prasad Shukla, learned Counsel for the appellants in Special appeal No.450 of 2023, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel appearing for the State-respondents in Special Appeal No. 319 of 2018 and Sri J. N. Mathur, learned Senior Advocate assisted by Sri Amrendra Nath Tripathi, Sri Gaurav Mehrotra and Sri Sanjeev Kumar Mishra, learned Counsel appearing for the respondent Nos. 1 to 6 in most of the Special Appeals, who were the original writ petitioners.

(2.) In Special Appeal Defective Nos. 276 of 2021, 13 of 2022, 267 of 2022, 65 of 2023, 68 of 2023, 377 of 2023, 379 of 2023, 387 of 2023, 399 of 2023, 413 of 2023 and 450 of 2023, applications for condonation of delay supported by an affidavit have been filed on account of appeals being instituted with an inordinate delay.

(3.) An application for leave to file Special Appeal has been filed in Special Appeal No. 634 of 2028, Special Appeal No. 670 of 2018, Special Appeal No. 92 of 2020, Special Appeal Defective No. 193 of 2020, Special Appeal Defective No. 207 of 2020, Special Appeal Defective No. 276 of 2021, Special Appeal Defective No. 267 of 2022, Special Defective No. 68 of 2023, Special Appeal Defective No. 377 of 2023, Special Appeal Defective No. 379 of 2023, Special Appeal Defective No. 399 of 2023, Special Appeal Defective No. 413 of 2023 and Special Appeal Defective No. 450 of 2023 for the reason that either the appellants could not succeed in the selection for appointment on the post of Assistant Teacher or the appellants belong to D.Ed./B.El.Ed and all of them have not filed writ petition before this Court. In these circumstances, they have prayed that they may be granted leave to file Special Appeal as they have not been heard before the Writ Court.