- (1.) Cm No.2036-LPA of 2016 This application has been moved under Section 5 of the Limitation Act, 1963 for condonation of delay of 66 days in filing the present appeal. Heard on the application. In view of the reasons mentioned in the application, the same is allowed and the delay of 66 days in filing the present appeal is hereby condoned. This application has been moved under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 seeking permission to place on record the additional documents Annexure A-1 i.e. the copy of the order dated 16.03.2016 passed in Civil Writ Petition No.14597 of 2012 and Annexure A-2 i.e. copy of advertisement with regard to the appointment of Teacher-7041 in primary school of rural areas. Heard. In view of the reasons mentioned in the application, the application is allowed. Documents Annexure A-1 and Annexure A-2 are taken on record. LPA No.984 of 2016 The present Letters Patent Appeal under Clause 10 of the High Court Rules and Orders has been preferred against the judgment dated 23.02.2016 rendered by the learned Single Judge of this Court in CWP No.18783 of 2012.
(2.) The appellant has filed the Civil Writ Petition No.18783 of 2012 titled Gurjinder Singh Vs. State of Punjab and others for issuance of a writ in the nature of mandamus directing the respondents to consider the petitioner for the post Master Cadre advertised on 07.05.2011 being eligible and successful candidate. The issuance of a writ in the nature of certiorari to quash the list qua the petitioner was also prayed for.
(3.) The writ petition preferred by the appellant was dismissed by the learned Single Judge vide impugned judgment dated 23.02.2016. Hence this Letters Patent Appeal.;