- (1.) There is a delay of 531 days in filing of the appeal, which has been sought to be condoned by moving an application under Section 5 of the Limitation Act, 1963 (for short 'the Act').
(2.) The present appeal has been preferred by the State of Haryana, Development and Panchayat Department, being aggrieved against the order dated 15.9.2010 passed by the learned Single Judge quashing the order (Annexure P-15) by which claim of the respondents for promotion to the post of BDPO from the date their juniors were promoted, was rejected and a direction has been issued to consider their case for promotion to the post of BDPO from the date their juniors were promoted and in case found eligible, they be given notional promotion by creating supernumerary posts. The respondents have also been held entitled to all consequential benefits arising from the promotion.
(3.) The present appeal has been filed under Clause X of Letters Patent, which find mentioned in Volume V Chapter IX Part B of the Punjab and Haryana High Court Rules and Orders, as per which such an appeal can be filed within 30 days of the order in terms of Article 117 of the Act, which reads as under: JUDGEMENT_206_LAWS(P&H)11_2012_1.html;