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Judgment
6 paragraphs · 97 words1.
Delay condoned.
2.
Leave granted.
3.
I.A. No.183881/2018 is allowed.
4.
The appeal is partly allowed in terms of the decision of this Court rendered on 13.10.2017, in Civil Appeal No.17483/2017 (Har Kaur Shiksha Samiti Bhambhewa Thr. Its President/Secretary v. State of Haryana & Ors.).
5.
The instant appeal has been filed with an effective delay of 853 days. It is made clear that the appellant(s) shall not be entitled for any interest for the period of delay in approaching the High Court as well as this Court.
6.
Pending application, if any, stands disposed of.