STATE OF JHARKHAND Vs. NAWAL KISHORE

JUDGEMENT

(1.) Heard learned counsel for the appellant State.

(2.) The appellant State is aggrieved by the impugned Judgment dated 30.1.2018, passed by the Hon'ble Single Judge, in WP(S) No.5410 of 2010, whereby the writ application filed by the respondents was allowed by the Hon'ble Single Judge, giving them the pay protection on the post, on which they were promoted with retrospective effect.

(3.) This appeal has been filed after a delay of 326 days, and for condoning the delay, I.A. No.2520 of 2019 has been filed. Another I.A. No.920 of 2019 has been filed for staying of the operation of the impugned Judgement.