V.K. Shukla, Umesh Chandra Srivastava, JJ. - (1.) Ref: Delay Condonation Application For the reasons stated in affidavit filed in support of Delay Condonation, as the same constitutes sufficient cause for condoning the delay in filing Special Appeal, the Delay Condonation Application is allowed. Delay of 177 days is condoned. Special Appeal is treated to have been filed well within time. Ref: Special Appeal
(2.) Kumar Archana Yadav is submitting before this Court that her writ petition in question ought not to have been dismissed as it has been done vide order dated 05.10.2015 passed in Writ Petition No. 56389/2015 (Km. Archana Yadav v. State of U.P. and others) whereas the fact of the matter is that petitioner-appellant's engagement has been a contractual engagement and the same is liable to be renewed on work being satisfactory and petitioner-appellant submits that once her claim for renewal has been accepted, then she could not have been prevented from performing and discharging her duties.
(3.) From the record in question what we a Division Bench of this Court in Special Appeal No.576/2015 (Nem Kumari and others v. State of U.P. and others) has proceeded to relegate the incumbents therein to approach the State Project Director, who will look into the grievance of the said incumbents in accordance with law.;