(1.) Present intra-Court appeal has been filed against the order dated August 4, 2006 passed by learned Single Judge. The appeal is delayed by 15 years 26 days. Though an application seeking condonation of delay has been filed, but the reasons assigned therein explaining the delay cannot possibly be accepted from the State for filing the appeal after more than a period of 15 years.
(2.) Hence, we do not find it appropriate to record the grounds stated in the application.
(3.) Another relevant fact is that the order dated May 1, 2018 has been referred to by the learned counsel for the respondents passed in Writ-A No. 68253 of 2020 wherein an identical controversy was involved and an order passed by the authority concerned therein declining benefit to the petitioner with reference to the same Government Order dated June 12, 1998 was set aside. The aforesaid order was upheld by Hon'ble the Supreme Court vide order dated September 30, 2019 passed in Special Leave Petition (Civil) Diary No. 30203 of 2019.