DARSHAN SINGH,J. - (1.) CM No.3422-LPA of 2015 This application has been moved under Section 5 of the Limitation Act, 1963 for condonation of delay of 8 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 8 days in filing the present appeal is hereby condoned. CM No.1388-LPA of 2016 This application has been moved under Section 151 of the Code of Civil Procedure, 1908 seeking permission to place on record document Annexure A-2 i.e. copy of letter dated 08.02.2016. Heard. In view of the reasons mentioned in the application, the application is allowed. Document Annexure A-2 is taken on record. LPA No.1598 of 2015 & CM No.3424-LPA of 2015 Present Letters Patent appeal under Clause-X of the Letters Patent has been preferred against the judgment/order dated 22.07.2015 passed by the learned Single Judge, vide which the Civil Writ Petition No.20947 of 2014 filed by the appellant has been dismissed and the impugned order dated 24.04.2014 passed by respondent No.3 cancelling the appointment letter dated 19.01.2014 of the appellant for the post of driver, has been upheld.
(2.) In response to the advertisement dated 13.04.2013, the appellant applied for the post of Driver (Heavy Transport Vehicle) in Haryana Roadways. He underwent driving proficiency test held on 09.05.2013 conducted by the General Manager, Haryana Roadways, Jhajjar at Jhajjar and was interviewed on 09.09.2013 by the General Manager, Haryana Roadways, Gurgaon at Gurgaon. He was selected and was issued appointment letter dated 19.01.2014. It is alleged that appellant is holding a valid driving licence required for the post. The appointment letter issued to the appellant was cancelled vide letter dated 24.04.2014 by respondent No.3 on the ground that as per the verification from the office of the District Transport Officer, Churachandpur, Manipur, the driving licence was not issued by them in favour of the appellant.
(3.) The Civil Writ Petition No. 20947 of 2014 filed by the appellant was dismissed by the learned Single Bench. Hence, this appeal.;