SAURABH SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Rishi Raj, the learned counsel for the appellant, Sri Prafulla Yadav, the learned Additional Chief Standing Counsel appearing on behalf of the State, Sri Anand Dwivedi, the learned counsel for Union of India, Sri S.M. Singh Royekwar, the learned counsel for the U.P. Subordinate Services Selection Commission and perused the records.

(2.) This is an application for condonation of delay in filing the Special Appeal. The learned Counsel for the respondent did not raise any objection against the application. We find that just and plausible reasons have been disclosed by the applicant-appellant for seeking condonation of delay.

(3.) The application for condonation of delay is allowed and the delay in filing the Special Appeal is hereby condoned.