ARCHANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.: Interlocutory Application No.5061 of 2015

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 12th March, 2015 whereby the writ application filed by the appellant claiming a decision to decide her representation remained unsuccessful.