- (1.) This special appeal has been filed against order of the learned Single Judge dated 25.7.2013. Office has pointed out 49 days delay in filing of the special appeal, in support thereof application seeking condonation of delay has been filed by the appellants. We have heard counsel for the parties. Delay has been satisfactorily explained and the application deserves to be allowed. The delay is condoned.
(2.) Heard on merits.
(3.) The grievance of respondent-employee in filing of the writ petition before the learned Single Judge was that he was appointed as a work-charged employee on 23.5.1990, and was declared semi-permanent with effect from 23.5.1992, but for all practical purposes he being qualified to hold the post of Store Munshi, he has performed the work of Store Munshi since his appointment and is fit to be considered for grant of semi-permanent / permanent status on the post of which he is discharging duty under Rule 3(2) and 3(3) of the Work Charged Employees Service Rules, 1964.;