Virender Singh, J. - (1.) In the instant application, applicant -appellant is seeking condonation of 82 days' delay in filing the accompanied Letters Patent Appeal being L.P.A. No. 125 of 2015 impugning the order dated 31.10.2014 handed down in W.P.(S) No. 1436/2005 whereby, the writ petition filed by him stands dismissed. For the reasons carved out in the application and there being no objection from Mr. Manish Mishra, the learned counsel appearing for the respondents, we hereby condone the delay.
(2.) I.A. No. 2016 of 2015 stands disposed of accordingly. L.P.A. No. 125 of 2015 Appellant -Writ Petitioner (hereinafter referred to as 'petitioner') got an appointment on daily wages on 04.05.2012 with the respondent institution under the Compassionate Appointment Scheme on account of death of his father, who died on 3rd May, 1980, when admittedly, the petitioner was minor. Subsequently, the records regarding appointment of the petitioner were verified pursuant to the direction of the High Court in W.P.(S) No. 680 of 2002, filed by one Mithilesh Kumar, who had projected that certain illegal and irregular appointments were made in the respondent institute. Thereafter, show cause notice was served upon the petitioner for termination of his services on the ground that his father had already been dismissed from service in the year 1977 before his death, to which the petitioner responded, but the same did not find favour with the respondent institute, which led to passing of the order under Memo No. NIT(E) 344/05 dated 17.02.2005. Aggrieved thereof, he knocked the door of Writ Court through the medium of W.P.(S) No. 1436 of 2005, which now stands dismissed. Hence, the instant appeal.
(3.) Heard learned counsel for both the sides.;