- (1.) There is delay of 61 days in filing the special appeal. For the reasons mentioned in the application, we are inclined to condone the delay in filing the appeal. The delay in filing the appeal is accordingly condoned.
(2.) The application under Section 5 of the Limitation Act stands allowed.
(3.) This intra court appeal is directed against order dated 19.07.2012 passed by the learned Single Judge, whereby, the writ petition filed by the writ petitions/respondents has been allowed in view of the judgment delivered in the case of Banwari Lal Meena v. Union of India & Ors. (SBCWP No.3767/2011) decided on 12.12.2011.;