- (1.) Cause shown in the affidavit filed in support of delay condonation application is sufficient. Delay of 72 days in filing the Special Appeal Defective No. 94 of 2019, 125 days in filing the Special Appeal Defective No. 170 of 2019, 119 days in filing the Special Appeal Defective No. 171 of 2019, 118 days in filing the Special Appeal Defective No. 162 of 2019, 89 days in filing the Special Appeal Defective No. 116 of 2019, 104 days in filing the Special Appeal Defective No. 135 of 2019, 104 days in filing the Special Appeal Defective No. 136 of 2019 and 118 days in filing the Special Appeal Defective No. 161 of 2019 are condoned.
(2.) Heard Sri Raghvendra Singh, learned Advocate General assisted by Sri Amitabh Rai, learned Additional Chief Standing Counsel for the appellant and Sri Mohd. Altaf Mansoor, Sri Puneet Chandra and Sri N.K. Pandey, learned counsel for the respondents no. 1 to 41 and Sri Shobhit Mohan Shukla, learned counsel for the respondent no. 42, i.e., U.P. Handicrafts Development and Marketing Corporation Ltd.
(3.) The present bunch of appeals have been filed against the order dated 26.11.2018 passed in four writ petitions filed by the employees of U.P. Handicrafts Development and Marketing Corporation Ltd., whereby the learned Writ Court has allowed the writ petitions by declaring restrictive conditions imposed by the Government Orders dated 11.09.2009, 16.10.2009 and 03.01.2017 to be illegal, arbitrary, not applicable and were quashed with a direction to the authorities to implement the recommendations of the 5th, 6th and 7th Pay Commissions with regard to the employees of the U.P. Handicrafts Development and Marketing Corporation Ltd. from the date the same is implemented with regard to the State Government employees within three months.;