Shree Chandrashekhar, J. - (1.) This application has been filed for condonation of delay of 226 days in filing the instant appeal. This application is not opposed by the learned State counsel. We find that sufficient cause has been shown by the appellant for condoning the delay. Accordingly, I.A. No.4412 of 2018 is allowed and delay of 226 days in filing this Letters Patent Appeal is condoned. L.P.A. No.285 of 2017 With consent of the learned counsels appearing for the parties, we have taken up this appeal for hearing at this stage itself.
(2.) The appellant is aggrieved of the order dated 23.09.2016 passed in W.P.(S) No.107 of 2010.
(3.) By the impugned order dated 23.09.2016, his challenge to the order of dismissal from service dated 13.04.2000 has failed.;