- (1.) RAJEEV Gupta, C. J. Sri D. S. Patni, Advocate for U. P Jal Nigam and others Sri N. S. Negifor respondent/peti tioner Ramesh Chaukiyal Sri N. C. Gupta, Standing Counsel for the State of Uttaranchal.
(2.) ON due consideration, the Delay Condonation Application is allowed and the delay in filing the appeal is hereby condoned. The appeal is admitted for hearing. As the Special Appeal has been filed against an interim order passed in the Writ Petition, we directed listing of Special Appeal and the Writ Petition for hearing vide order dated 04-08-2006.
(3.) THE learned counsel for the par ties are heard. The appellants have filed this Special Appeal against the interim order dated 11-07-2001 passed in Writ Peti tion No. 3308 of 2001 (S/s), whereby the learned Single Judge has directed the respondents to consider the case of pe titioner Ramesh Chaukiyal for regularization on the post of Draftsman and to pay him regular salary as is being paid to other employees working on the same post.;