SULATA TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 2727 of 2023 has been filed for condoning the delay of 770 days in preferring this appeal.

(2.) It appears that the appellant is trying to take advantage of a judgment passed by this Court in a Division Bench which covers this case.

(3.) We have carefully examined the application for condonation of delay. At paragraph 4, the appellant prays that after the impugned judgment was passed on 5/7/2018 she was fully hopeless despite the fact that she was fully meritorious and qualified in merit but since her candidature was withheld because of the certificate issued by the Deoghar Vidhya Pith for which she cannot be held liable, hence she was in a shock for almost one and half years. However, no supporting document has been annexed with the application for condonation of delay.