BRAJESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, and the learned senior counsel representing the Bihar Public Service Commission, assisted by learned advocate.

(2.) I.A. No. 8322 of 2018 has been preferred seeking condonation of delay of one year and eight days in filing of the present review application. In the interest of justice and for the reasons stated in the interlocutory application, wherein we find that the petitioner had earlier gone to the Hon'ble Supreme Court challenging the order of the Hon'ble Division Bench and that liberty was granted by the Hon'ble Apex Court to the petitioner to withdraw the Special Leave Petition and move a review application before this Court, we are inclined to condone the delay. I.A. No. 8322 of 2018 is, thus, allowed.

(3.) With the consent of the parties, the matter has been heard at length on merit.