- (1.) Heard Sri Rajendra Pratap Singh, learned counsel for the appellant. This intra court appeal is barred by 63 days.
(2.) On due consideration, since cause shown in the affidavit filed in support of application for condonation of delay in filing the present appeal (C.M.Application No. 153815 of 2019) is satisfactory, therefore, we allow C.M.Application No. 153815 of 2019 and condone the delay in filing the present appeal.
(3.) The writ petition, challenging the order dated 22.04.2019 passed by the respondent no.3 and also prayer for issuance of writ of mandamus directing the respondents to consider the candidature of the appellant/writ petitioner for selection and appointment on the post of Assistant Teacher (Urdu Language) in District Barabanki, has been dismissed vide judgment and order dated 19.09.2019, on the ground that the writ petitioner/appellant got lesser marks from the last qualified persons, therefore, he has not been selected. It has further been observed by the learned Writ Court that third counselling was not conducted for the general category.;