DIGANTA KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for condonation of delay in filing the appeal against the order dated 3.9.2013 whereby the learned Single Judge of this High Court has dismissed applicant's W.P.(C) No.1256 of 2012.

(2.) In the writ petition, applicant had challenged the selection and appointment of Respondent No.5 on the post of 'Project Manager' in Guwahati Biotech Park. The selection of Respondent No.5 was made pursuant to advertisement dated

(3.) 3.2010 and the applicant had also participated in the selection process. The learned Single Judge after hearing the parties did not agree with the applicant and dismissed his writ petition on merits by a detailed order. 3. There is a huge delay of 777 days in filing the appeal. The record reveals that on the second day of passing of the order, the applicant applied for the certified copy which was delivered to him on 6.9.2013 and, yet, the appeal was filed on 12.11.2015, i.e. after two years.