- (1.) The special appeal has been filed after a delay of 129 days as reported by the reporting Section.
(2.) We deem it appropriate in the interest of justice to condone the delay. The delay is, accordingly, condoned.
(3.) The special appeal arises from a decision of the learned Single Judge dated 26 May 2014. In the writ petition, which was dismissed by the impugned order of the learned Single Judge, the appellants sought the following reliefs: "(a) a writ, order or direction in the nature of certiorari quashing the Government Order dated 23.7.2012 issued by the State Government (Annexure No.10); (b) a writ, order or direction of a suitable nature commanding the respondents not to interfere in the working of the petitioners as Pump Attendant/Computer Operator/Chowkidar/Clerk-cum-Computer Operator under respective respondent-Nagar Panchayat, as detailed in the writ petition and to pay the petitioners their regular monthly emoluments on their respective posts regularly every month.";