STATE OF MADHYA PRADESH Vs. PRASHANT KASTURE

JUDGEMENT

(1.) This appeal is directed against an order dated 23.04.2012 in Writ Petition No.12469/2010 (S), by which the writ petition preferred by the respondent, challenging her de regularisation, was allowed and the order dated 17.09.2010 deregularising the respondent was quashed.

(2.) This appeal is also barred by limitation of 13 days, so the appellants have moved another application seeking condonation of delay.

(3.) Learned Dy. Govt. Advocate submitted that regularisation order was passed without considering the fact that the post on which the respondent was regularised belongs to ST candidate, while the respondent was general category. That the person who had regularised the services of the respondent has also suffered a departmental enquiry against such action. It is submitted that this appeal may be admitted after condoning the delay.