STATE OF U.P. Vs. VIRENDRA SINGH YADAV

JUDGEMENT

(1.) MR . Ram Prakash Yadav, Counsel for the respondent submits that he has no objection in case delay in filing the appeal be condoned and the matter be heard finally at the admission stage itself.

(2.) CAUSE shown in the affidavit filed in support of condonation of delay is satisfactory.

(3.) THIS appeal arises out of the judgment and order dated 21.4.2014 passed in writ petition No. 1587 of 2014 (MS): Virendra Singh Yadav Vs. State of U.P. and others, whereby the learned Single Judge disposed of the writ petition finally with the direction to the appellants to consider the respondent's case for admission in Basic Training Certificate Course -2013 as having been awarded 45% marks in graduation under the reserved category quota.