D.K.UPADHYAYA, J. - (1.) Cause shown in the affidavit filed in support of the application seeking condonation of delay in filing the Special Appeal is sufficient.
(2.) The delay is condoned.
(3.) This special appeal has arisen out of an order passed by Hon'ble Single Judge on 12.09.2014 dismissing Writ Petition No.2368 (S/S) of 2008 which was filed by the appellant with the prayer to direct the respondents to consider his case for appointment on the post of Village Development Officer giving him the benefit of reservation as applicable to the handicapped persons.;