- (1.) THIS Special Appeal is reported to be time barred by 75 days.
(2.) THE delay has been satisfactorily explained, is thus, condoned. The application for condonation of delay is allowed.
(3.) WE have heard learned counsel for the parties. It is submitted by learned counsel appearing for the appellants that the benefit of the selection grades, on completion of 9, 18 and 27 years, in accordance with the statutory Rules, was not applicable to the respondent, as he was reinstated by a decree of the court.;