- (1.) (i) Order on the delay condonation application: These applications seek condonation of delay of about 100 to 140 days in filing the special appeals. Since the delay has satisfactorily been explained in the affidavit filed in support of the delay condonation applications, the delay in filing the appeals is condoned. The applications are, accordingly, disposed of. There shall be no order as to costs. (ii) Order on the memo of appeal: Heard Sri Amit Kumar Singh and Vikram Bahadur Singh for the appellants and Sri Ashish Jaiswal and Akhilesh Chandra Srivastava for the respondents.
(2.) This batch of appeals with the consent of parties has been taken up for disposal together.
(3.) The appeals themselves emanate from certain interlocutory orders in terms of which the appellants have been directed to accord relief to the respondents in light of certain interim orders passed on separate writ petitions and in terms of which the appellants are liable to issue appointment letters to the respondent-writ petitioners.;