- (1.) Delay condoned.
(2.) Leave granted.
(3.) The present appeal is directed against the judgment and order dated 7th April, 2003 passed by the Division Bench of the Allahabad High Court holding that respondent no. 1 herein would be entitled to get his past services effective from 1st September, 1970 to 10th September, 1973 rendered in the office of State Agricultural Marketing Officer and the service rendered by him in Mandi Parishad effective from 11th September, 1973 to 1st May, 1975 counted alongwith the service rendered as Judicial Officer for the purpose of pension, gratuity etc.;