SATISH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mrigank Mauli, learned counsel for the appellants, Mr. Rajendra Prasad Singh, learned senior counsel for the writ petitioners who are private-respondent nos.5 to 9 in this appeal, Mr. Lalit Kishore, learned senior counsel for the Bihar Public Service Commission and learned counsel for the State.

(2.) In view of the office note dated 13.10.2014, the notice sent to respondent no.6 is deemed to be validly served.

(3.) This interlocutory application has been filed in this appeal for condoning the delay of 167 days in filing the appeal.