JHARKHAND PUBLIC SERVICE COMMISSION Vs. PRAMOD KUMAR JHA

JUDGEMENT

(1.) There is a delay of 31 days in preferring the instant appeal, however, looking into the grounds taken in the application (I.A. No. 1387 of 2012), the delay is condoned. I.A. No. 1387 of 2012 stands disposed of.

(2.) Heard learned counsel for the parties.

(3.) The present Letters Patent Appeal is against the order dated 03.02.2012 passed in W.P.(C) No. 3055 of 2011.