V.K.SHUKLA,MAHESH CHANDRA TRIPATHI,J. - (1.) Ref: Civil Misc. Delay Condonation Application For the reasons stated in the affidavit filed in support of delay condonation application, as the same constitutes sufficient cause for condoning the delay in filing of present special appeal, the delay condonation application is allowed.
(2.) Special Appeal is treated to have been filed well within time. Ref: Special Appeal
(3.) Yogendra Kumar Tripathi is before this Court assailing the validity of order dated 24.01.2017 passed by learned Single Judge in Writ Petition No.41040 of 1998 (Yogendra Kumar Tripathi v. U.P.S.R.T.C. and another). As per the record this much is reflected that petitioner-appellant had preferred the aforementioned writ petition for quashing the order dated 21.03.1998 by which the representation of the petitioner was rejected and also to quash the selection and appointment in pursuance of the selection held in the year 1989 of the reserved category candidates in excess of 50% quota.;