PRADEEP NANDRAJOG J. - (1.) Notwithstanding nobody appearing for the parties we find that the writ appeal is capable of being disposed of by passing a declaratory order.
(2.) But before that we formally allow D.B. Civil Misc. Application No. 7/2013 wherein prayer made is to condone delay in filing the appeal.
(3.) As regards the appeal, issue concerns reckoning urgent temporary service for being accorded benefit under the Career Advancement Scheme.;