DEVENDRA PAL SINGH SECY HIGH COURT CLASS IV EMPLOY Vs. HIGH COURT OF JUDICATURE AT ALLAHABAD AND ANOTHER

JUDGEMENT

(1.) Civil Misc. Delay Condonation Application No. 1 of 2018

(2.) Delay in filing the special appeal has been sufficiently explained. Delay condoned. Delay condonation application is allowed.

(3.) The promotion under the 20% quota for Class-IV employees was made in consequence with Rule 8 of the Allahabad High Court Officers and Staff (Conditions of Service and Conduct), Rules 1976, which stipulates that the criteria to examine the suitability of the candidates through competitive examination to test their merit, which in the instant case has been done. Thus, there is no infirmity in the selection process or the judgment of the learned Single Judge.