DHANANJAY KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Application No.2116 of 2015 The application is for condonation of delay of 105 days in filing of the present appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is shown by the appellant to condone such delay. Consequently, the delay in filing of the present Letters Patent Appeal is condoned.

(3.) Interlocutory Application stands allowed accordingly. Re.: Letters Patent Appeal No.466 of 2015 The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 14th October, 2014 in C.W.J.C. No.5450 of 2010, whereby the claim of the appellants for grant of regular pay scale of Rs.3050 -4590/ - as admissible to an employee holding Class -III post was declined.