- (1.) This application has been filed under Section 5 of the Limitation Act seeking condonation of delay of 14 days in filing the present Letters Patent Appeal, which has been filed against the order passed in W.P. (S) No. 488 of 2010 dated 13.09.2013. In view of the reasons stated in paragraph Nos. 2 and 3 of the application, we are satisfied that sufficient cause has been shown by the appellant for condonation of delay, therefore, the Interlocutory Application is allowed and delay in filing the Letters Patent Appeal is condoned. L.P.A. No. 398 of 2013
(2.) Aggrieved and dissatisfied by order dated 13.09.2013 passed in W.P. (S) No. 488 of 2010, the appellant has approached this Court by filing the present Letters Patent Appeal.
(3.) The brief facts of the case are that, in the meeting of the Gram Sabha held on 06.09.2009, the appellant was selected as Anganbari Sevika. The provisional appointment letter was issued to the appellant however, since the appointment of the appellant was not approved, the appellant approached the Writ Court by filing W.P. (S) No. 488 of 2010. In these facts, the appellant has preferred this Letters Patent Appeal.;