RITESH KUMAR S/O SRI R.P.SRIVASTAVA Vs. SOCIAL WELFARE DEPARTMENT THROUGH ITS PRINCIPAL SECRETARY, GOVT.OF BIHAR, PATNA

JUDGEMENT

(1.) I.A. No. 3480 of 2010

(2.) We have heard Mr. Ashok Kumar Chaudhary, learned counsel for the appellant, Mr. Bibhakar Tiwary, learned counsel for respondent nos. 1 and 2, Mr. Santosh Kumar Singh, learned counsel for respondent no. 4 and Mr. Prabhat Ranjan Singh, learned counsel for respondent nos. 5 and 6.

(3.) Regard being had to the assertions made and the grounds urged, we are of the considered opinion, sufficient grounds do exist for condonation of delay and accordingly delay in filing the appeal stands condoned.