STATE OF BIHAR Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The learned Advocate General presses I.A. No. 01 of 2023 seeking condonation of delay of one year and four months in preferring this appeal against the judgment of the learned Single Judge in C.W.J.C. No. 6674 of 2009 dtd. 16/12/2021.

(2.) The reasons assigned in the application is that some time was taken in obtaining legal opinion, whereafter the issues were considered threadbare and was endorsed to a panel of Advocates for necessary drafting. The Department of Law received the draft, but because of some of the lackadaisical employees of the department, the same could not be sent on time to the appropriate authority, which has resulted in delay.

(3.) Apart from that, the learned Advocate General has pointed out that huge number of appointments were made against the Rules and in many cases, the credentials of the candidates were found to be forged and fabricated.