- (1.) Civil Misc. Delay Condonation Application No. 125660 of 2011
(2.) HEARD learned Counsel for the parties. The short delay of 9 days in filing the present appeal has sufficiently been explained in the affidavit filed in support of the application seeking condonation of delay. The application is allowed and the delay is condoned. The appeal be now treated as having been filed within limitation. Office is to give regular number.
(3.) THE present appeal has been filed against the judgment and order dated 8th March 2011 passed by the learned single Juddge wherein the writ petition preferred by the Appellant questioning the validity of the order passed by the U.P. Police Selection and Promotion Board, Lucknow rejecting the candidature of the Appellant has been dismissed.;