Amitav K. Gupta, J. - (1.) This interlocutory application has been preferred under Section 5 of the Limitation Act for condonation of delay of 522 days in preferring this Letters Patent Appeal.
(2.) Having heard learned counsels for both the sides and looking to the reasons stated in this interlocutory application, especially in paragraphs 5 and 6, there are reasonable reasons for condonation of delay. We, therefore, condone the delay of 522 days in preferring this Letters Patent Appeal.
(3.) This interlocutory application is, therefore, allowed and disposed of. L.P.A. No. 529 of 2016 1. This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned Single Judge in W.P.(S) No. 4471 of 2013, dated 23rd April, 2015, whereby, the petition preferred by this appellant was dismissed and, hence, the original petitioner has preferred the present Letters Patent Appeal. Reasons:- 2. Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant is the original petitioner, who is seeking appointment on the post of Police Constable in the district of Palamau under Advertisement No. 01 of 2010. 3. It further appears from the facts of the case that this appellant (original petitioner) has secured 27 points/marks on the basis of written and physical test including measurement of height. This appellant is a Scheduled Caste category candidate.;