PANCHDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON consideration of the facts and circumstances and the ground stated in the application for condonation of delay, we are satisfied that there was sufficient cause for not filing the Letters Patent Appeal within the period of limitation. Hence, the delay is condoned, as prayed for, and the application is allowed. Rule is made absolute. No cost.

(2.) UPON the matter being called out today, learned Counsel for the petitioner Mr. Ganesh Pd. Singh, Sr. Advocate, sought permission to delete the names of proforma respondent nos. 6 & 7, who are original petitioner nos. 2 & 3, against whom no relief is sought in this Letters Patent Appeal. Permission is granted to delete their names.

(3.) THE appellant -original petitioner no. 1 and two other petitioners, thus, in all three petitioners. initiated the legal battle by filing the CWJC. No. 3670 of 2004, inter alia, contending that their claim for promotion to the post of Joint Director with all consequential benefits including financial benefits came to be wrongly rejected by invocation of the provision of Article 226 of the Constitution of India.