STATE OF M.P. Vs. KAMAL PRASAD DUBEY

JUDGEMENT

(1.) This appeal under Section 2(1) the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 22.01.2019 passed in writ petition No.12814/2016.

(2.) There is a delay of 181 days in filing the appeal condonation whereof is being sought vide I.A.No.12989/2019. The respondent though vehemently opposed the application, however, taking into consideration the circumstances which prevented the appellant from filing the Appeal within the period of limitation, sufficient cause is made out. Consequently, delay condoned. I.A.No.12989/2019 stands disposed of.

(3.) Petitioner, i.e. Respondent No.1 being aggrieved by order dated 07.06.2016 passed by the Commissioner-cum-Registrar, Co-operative Societies, whereby, the resolution passed by the Respondent No.2 Primary Agricultural Credit, Co-opertive Society, Nayagaon, Panna for relaxation of educational qualification of the petitioner for promotion to the post of Society Manager, was turned down.