RAKESH TIWARI,J. - (1.) The application, being CAN 10843 of 2016, filed under section 5 of the Limitation Act, 1963 for condoning the delay of 147 days in preferring the appeal against the order dated 11th May, 2016, is taken up for hearing. Heard learned Counsel for the parties.
(2.) Considering the averments made in the application, we find that sufficient cause has been shown in the application for condonation of delay. Therefore, the delay of 147 days in preferring the appeal is condoned. The application, being CAN 10843 of 2016, is allowed. Let the appeal be registered, if it is otherwise in form.
(3.) This appeal has been preferred challenging the validity and correctness of the judgment and order dated 11th May, 2016 passed by the learned Single Judge in WP No. 14352(W) of 2014 on the grounds that the learned Single Judge ought to have considered the fact that the writ petitioner/respondent obtained the orders dated 18th July, 2005 and 22nd July, 2005 by misleading the Court to specify the name of Bibhisanpur Gram Panchayat as his choice of posting, though no vacancy for Bibhisanpur Gram Panchayat either accrued or notified inviting applications from the residents of Bibhisanpur Gram Panchayat pertaining to Block Bhagwanpur-1 for the post of Karmee in the advertisement dated 13th November, 2006, being annexure P-1 to the stay application.;