- (1.) Ref:- Civil Misc. Delay Condonation Application No. 1 of 2018. Having heard the learned counsel for the appellant and the learned Standing Counsel, we find sufficient cause shown. The delay is condoned. The appeal shall be treated to be within time and shall be given a regular number. Order on Appeal.
(2.) Heard Ankita Jain, learned counsel for the appellants, the learned Standing Counsel for the respondent nos. 1, 2 & 4 and Sri S.S. Chauhan, learned counsel for the respondent no. 3. The deceased-appellant, Vijay Singh claimed himself to be a Class-IV employee in the respondent no. 3 institution recognized under the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder.
(3.) The background in which the present litigation has to be understood is the direction issued by a learned Single Judge of this Court in two earlier writ petitions filed by the appellant with regard to his continuance in service.;