MADHU KANT RANJAN Vs. STATE OF BIHAR; DIRECTOR GENERAL OF POLICE, BIHAR, PATNA ; DEPUTY INSPECTOR GENERAL; RAVINDRA SHANKARAN

JUDGEMENT

(1.) I.A. No.9235 of 2014

(2.) Heard Mr. Y.V. Giri, learned senior counsel for the appellant and Mr. Mrigendra Kumar, learned Assistant Counsel to the Government Advocate for the State.

(3.) It is no doubt true that the delay is enormous. The fact however remains that the appellant is an unemployed person who had to spend a lot in fighting three rounds of litigation in the context of his non-selection. We are inclined to condone the delay, having regard to the poor financial background of the appellant. Accordingly, we condone the delay. The interlocutory application is allowed. L.P.A. No.1631 of 2014