STATE OF J AND K Vs. BALBIR SINGH

JUDGEMENT

(1.) FOR the reasons stated in the application, the delay of 153 days in filing the appeal is condoned.

(2.) CONDONATION application stands disposed of. LPASW No. 89/2012

(3.) IT is appropriate to mention that the writ petitionerrespondent had participated in the selection process initiated vide advertisement notice dated 26.12.1997 for filling up three posts. In the order of merit he was at serial no. 3. The aforesaid facts have remained undisputed.