- (1.) This Special Appeal is reported to be time barred by 124 days.
(2.) The delay has been satisfactorily explained, and is thus, condoned. The application for condonation of delay is allowed.
(3.) This intra-court Special Appeal is directed against the judgment dated 23.09.2013, by which this Court did not interfere, on a challenge made to condition No.10 of the advertisement dated 09.07.2013, for appointment to the posts of Lower Division Clerk (LDC) in the Local Self Government Department, Government of Rajasthan, Jaipur.;