ASHOK KUMAR GAUR, J. - (1.) Office has pointed out delay in filing intra-court appeal in support thereof separate application has been filed seeking condonation of delay under Section 5 of the Limitation Act. After taking note of the submissions made, we find that the delay has been satisfactorily explained and deserves to be condoned. Accordingly, application seeking condonation of delay under Section 5 of the Limitation Act stands allowed and the delay is condoned. Instant Special Appeal is directed against the order of ld. Single Judge dt. 07.12.2016.
(2.) The facts in nutshell as emerged from the record are that both the petitioners are members of reserved category and prospective candidates have participated for the post of Assistant Professor (Civil Engineering)/ Structural Engineering in reference to the advertisement dt. 01.06.2007.
(3.) In the advertisement in reference to which the process was initiated, it was indicated that in the teaching faculty of Professor, Associate Professor/Assistant Professor, policy of reservation shall apply but no separate indication was made as to which of the vacancy of the teaching faculty with subject are reserved for the members of SC/ST. But without any demur, both the petitioners submitted their applications and when the interview dates were notified and they too also received their interview letters, at this fag end approached this Court by filing of the writ petition on 07.01.2008 and appeared in interview in the respective subjects for the post of Assistant Professor (Civil Engineering)/Structural Engineering on 11.01.2008.;