By the Court. - (1.) Cause shown in support of the delay condonation application is sufficient. Delay of 9 days in filing the appeal is condoned. Application allowed.
(2.) Office to allot regular number to the appeal.
(3.) This Special Appeal seeks to challenge the judgment and order of the learned Single Judge dated 27.8.2008 passed in Writ Petition No. 29948 of 1999, Ashok Kumar Sharma v. District Inspector of Schools, Agra and others.;