- (1.)M.A.T. 473 of 2018 is an intra-court writ appeal, which is directed against the judgment and order dated 8th December, 2017 passed by a learned Judge of this Court. A writ petition [W.P. 9030(W) of 2012] presented by the appellants was dismissed thereby.
(2.)The appeal is barred by 107 days' delay. An application (CAN 3428 of 2018) has been filed seeking condonation of delay.
(3.)We have perused the averments made in the application. We unhesitatingly record that the explanation is not sufficient to condone the delay. Although the appeal could have been dismissed as time barred, we have looked into the merits of the appellants' claim since the same pertains to recruitment in railway service.