ANIL SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A No. 447 of 2011, an application for condonation of delay in filing the present writ appeal. According to learned counsel for the appellant, the delay is of 71 days.

(2.) Learned counsel for the respondents has no objection, if delay in filing the present writ appeal is condoned and matter is heard finally.

(3.) This writ Appeal, under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 15.7.2010 passed by Single Bench of this Court in WP No. 2800 of 2009 (S) in which the petitioner challenged the order dated 9.9.2008 passed by the Chief Medical and Health Officer, District-Mandsaur. rejecting the claim of the petitioner for grant of compassionate appointment.