MUDASSIR Vs. STATE OF U P & ORS

JUDGEMENT

(1.) Since the cause shown for condoning the delay in filing special appeal seems to be sufficient, the application for condonation of delay is allowed and the delay in filing Special Appeal is condoned.

(2.) Heard Sri Anshuman Singh Rathore, learned counsel for the appellant, Sri Siddharth Dhaon, learned Additional Chief Standing Counsel as well as Sri R.K.S. Suryavanshi, learned counsel for respondent/Secondary Education Services Selection Board, U.P.

(3.) By the present Special Appeal, the appellant claiming to be appointed by the Committee of Management has challenged the judgment dated 30.2016 of learned Single Judge passed in bunch of writ petitions, leading of which is the Writ Petition No.5890 (S/S) of 2015 (Ashutosh Patel Vs. State of U.P. through Secondary Education Lko & Ors.) whereby, the writ petitions have been dismissed following the judgment of a Division Bench of this Court dated 17.12.2015, in Writ Petition No.655 (S/S) of 2014 (Abhishek Tripathi vs. State of U.P. through Secretary, Secondary Education, Lucknow and others).