MAHESH CHANDRA TRIPATHI,JJ. - (1.) This appeal is barred by limitation from 80 days.
(2.) Having considered the facts stated in the application seeking condonation of delay, we are satisfied that the appellant had justifiable reason to state that for a bonafide reason, he was prevented from filing the appeal in time, accordingly, the delay in filing the appeal is condoned.
(3.) Order on memo of appeal. 1. Heard Sri Sumit Kakkar, learned counsel for the appellant and Sri Ram Chandra Yadav, learned counsel appearing for the sole respondent. 2. The present Special Appeal is being preferred under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 assailing the validity of the order passed by learned Single Judge dated 13.2.2020 passed in Writ A No.37124 of 2015 ( Sandeep Singh vs. Allahabad U.P. Gramin Bank through its Chairman and 2 others) whereby learned Single Judge has set aside the order dated 10.4.2015 passed by the General Manager-appellant no.2 (respondent no.2) and directed the reinstatement of the petitioner with 50% of the back wages till the date of his reinstatement. 3. The facts, which are emerging from the record, are that in pursuance of an advertisement issued by respondent bank/appellant in the month of July 2013 for recruitment on the post of Junior Management Scale-1 Officers, the petitioner applied for and was selected. Consequently, he joined Allahabad U.P. Gramin Bank on 06.03.2014. Thereafter, the bank had conducted an internal inquiry, wherein it was found that someone else had appeared in the written examination on behalf of petitioner. This fact was suppressed and not disclosed during the interview. Consequently, by the order dated 10.04.2015 passed by the General Manager, Allahabad U.P. Gramin Bank, the appointment of the petitioner has been cancelled. ;