- (1.) The formal defects, pointed out by the office, are waived.
(2.) Both these Special Appeals, arising out of the judgments passed by learned Single Judge, are categorized as the matters relating to employment of respondents as 'Store Munshis'. The Special Appeals have been filed with substantial delay, for which delay condonation applications have been filed.
(3.) After hearing learned counsel appearing for the State of Rajasthan and learned counsel for the respondents, we are of the view that considering the special facts and circumstances, the delay, which even otherwise has been satisfactorily explained, is liable to be condoned. The delay condonation applications are consequently allowed.;