PRADEEP KANT, J. - (1.) THE delay in filing the special appeal is condoned.
(2.) HEARD learned counsel for the appellant Sri Manjiv Shukla and Sri Kapil Dev, learned Senior Advocate, assisted by Sri Ashwani Kumar for the respondents. The State challenges the order passed by the learned Single Judge dated 27.8.2010 by means of which, the learned Single Judge has issued a writ in the nature of mandamus commanding the appellant to issue the appointment orders to the respondents, in pursuance of the selection held by the U.P. Public Service Commission on the post of Drug Inspector within a period of one month.
(3.) THE State instead of complying with the orders aforesaid and issuing appointment orders on the recommendation made by the U.P. Pubic Service Commission, has chosen to challenge the said order passed by the learned Single Judge by filing the present special appeal.;