KIRAN PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant. This application has been moved on behalf of the applicant with the prayer to condone the delay in filing this appeal before this Court.

(2.) The delay condonation application is supported by the affidavit of Lal Chand Pandey, Clerk of the counsel for the appellant. We have perused the delay condonation application as well as the affidavit filed in support thereof. Cause shown for delay in filing the appeal appears to be sufficient. Accordingly the delay in filing the appeal is condoned. The delay condonation application is allowed. Office is directed to allot regular number to this appeal. Heard Sri Anoop Trivedi, Learned Senior Advocate assisted by Sri Abhishek Shukla and Sri Vibhu Rai, learned counsel for the appellant and learned standing counsel for the respondent nos. 1 to 6.

(3.) This special appeal is directed against the order dated 21.08.2009 passed by Learned Single Judge in Civil Misc. Writ Petition No. 1053 of 1999 as well as the order dated 12.12.1998 passed by S.S.P. Bulandshahr cancelling the appellant's selection/appointment on the post of Constable in U.P. Police.