AMITAVA ROY, J. - (1.) ON Application No.56/2013 under section 5 of the Limitation Act for condonation of delay
(2.) THE appeal is belated one and for condonation of delay, an application has been filed. The application discloses that the certified copy of the judgment and order dated 23.11.2012 had been obtained on 14.1.2013 and that the same was mailed to the appellant-writ-petitioner, but due to his sister's marriage, he could not contact his learned counsel for about a month, for which delay had occurred. To say the least we are left wholly unconvinced by the explanation provided. Therefore, we are not inclined to condone the delay. Be that as it may, as the issue relates back to the year 2007, we are inclined as well to examine the merits of the appeal. On Appeal No.110/2013
(3.) BEING aggrieved by the judgment and order dated 23.11.2012 rejecting his challenge to the decision of the Rajasthan Public Service Commission (for short, hereinafter referred to as "the Commission") communicated vide its letter dated 4.8.2007 cancelling his candidature for recruitment to the post of Teacher Gr.III, the appellant-writ petitioner seeks redress.;