STATE OF JHARKHAND Vs. MD SIKANDER ALI

JUDGEMENT

(1.) Heard learned Additional Advocate General for the appellant State.

(2.) The appellant State is aggrieved by the impugned order dated 11.10.2017, passed by the Hon ble Single Judge, in W.P.(S) No. 1839 of 2007, whereby the writ application filed by the respondent writ petitioner, was allowed, quashing the impugned order dated 23.01.2007, whereby his promotion to the post of Headmaster in the school was cancelled, and since the writ petitioner had attained the age of superannuation, he was directed to be extended the consequential benefits.

(3.) This appeal has been filed after a delay of 501 days, and for the condonation of this delay, I.A. No. 2909 of 2019 has been filed. I.A. No. 2910 of 2019 has been filed, seeking stay of the operation of the impugned order passed by the Writ Court.