SUDHIR GOEL Vs. BIRI SINGH

JUDGEMENT

(1.) This appeal is barred by limitation having delay of 14 days. For the stated reasons, the delay is condoned. Application stands disposed of.

(2.) This application is filed seeking leave of the Court to file appeal on the premise that the implementation of the judgment has affected the appellant and would have bearing on is career. The application is allowed and leave to file appeal is granted.

(3.) LPA No.402 of 2012 and CWP No.7394 of 2012 Aforementioned appeal seeks to challenge the judgment of the learned Single Judge passed in CWP(T) No.7345 of 2008 filed by respondent-Biri Singh. The respondent-writ petitioner Biri Singh in the aforesaid writ petition challenged the order dtd. 10/9/1993 of absorption of respondent No.3-Subhash Chand as Senior Scale Stenographer in the State Consumer Disputes Redressal Commission retrospectively w.e.f. 10/9/1993 and also prayed for direction to the respondents to consider his case for promotion on ad hoc basis as Superintendent Grade-II. Office order dtd. 7/7/2001 was also under challenge in the writ petition whereby Subhash Chand was promoted to the post of Superintendent Grade-II on ad hoc basis.