- (1.) Office has pointed out the delay of 151 days in filing the present special appeal, in support whereof an application under Section 5 of the Limitation Act has been filed for condonation of delay.
(2.) After hearing the learned counsel for the parties, we are of the view that delay has been satisfactorily explained and deserves to be condoned. The application under Section 5 of the Limitation Act is allowed and delay in filing the appeal is accordingly condoned.
(3.) Instant special appeal is directed against order of the learned Single Judge, dated 19.09.2014, filed at the instance of the Rajasthan Public Service Commission. The question for consideration before the learned Single Judge was that whether the qualification of B.Tech in Agriculture is a sufficient qualification of a Graduation in Agriculture, which is one of the condition of eligibility for appointment to the post of Tehsil Revenue Accountant.;