STATE OF HIMACHAL PRADESH Vs. GOPAL SINGH SISODIA

JUDGEMENT

(1.) CONSIDERED . C.M.P.(M) No.1637 of 2012.

(2.) THERE is delay of 149 days in filing the present appeal. The contention raised in the application, which is duly supported by the affidavit, prima -facie constitutes sufficient cause to condone the delay, as such application is allowed. Delay in filing the appeal is hereby condoned. Application stands disposed of. L.P.A. No.454 of 2012.

(3.) THE State feels aggrieved by the judgment of the learned Single Judge passed in CWP (T) No.2/2011 decided on 19.3.2012, whereby the petition filed by the respondent was allowed whereby he was deemed to have been appointed on regular basis from the initial date of his appointment, i.e. 6.8.1992 as Law Officer in the office of the Advocate General with all consequential benefits, as per concluding para of the impugned judgment.