Virender Singh - (1.) I.A. No. 4978 of 2015. For the reasons carved out in the instant application and there being no objection from the side of the respondents, the delay of 9 days in filing the accompanied appeal, is hereby condoned.
(2.) I.A. No. 4978 of 2015, stands disposed of accordingly. L.P.A. No. 167 of 2015
(3.) Aggrieved by order dated 30.01.2015 in W.P.(S) No. 4328 of 2005 whereby, the learned Writ Court has declined to interfere with order dated 13.01.2005 whereby, the appellant-writ petitioner's claim for stepping up of pay has been declined, the present Letters Patent Appeal has been preferred by him.;