MOHAN KUMAR, S/O Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT GOVERNMENT OF BIHAR, NEW SECRETARIAT PATNA

JUDGEMENT

(1.) Re.:I.A. No. 3612 of 2015 The application is for condonation of delay of 3 years 9 days in filing the Letters Patent Appeal.

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellant has shown sufficient cause to seek condonation of delay of 3 years 9 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 3612 of 2015 is allowed and delay of 3 years 9 days in filing the Letters Patent Appeal is condoned. Re.: L.P.A. No. 854 of 2015