VIRENDER SINGH,C.J. - (1.) Defects as pointed out by the Registry appears to be minor in nature therefore, ignored. I.A No. 6142/2015
(2.) For the reasons carved out in the application and there being delay of 146 days only in filing the accompanied appeal, we feel no necessity to issue notice to respondents at this stage and being satisfied that the appellant has shown good cause for condoning the delay, we hereby condoned the same. I.A. No. 6142 of 2015 stands allowed. L. P. A. No. 656 of 2015
(3.) The appellantState of Jharkhand is aggrieved of order dated 23.04.2015 passed in W.P.(S) No. 1647 of 2010 whereby, the learned Writ Court directed release of Rs. 2,40,713/, forthwith and the period between 31.10.2007 to 12.03.2008 to be regularised and consequential service benefits to be extended to the writ petitioner.;