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Judgment
16 paragraphs · 135 wordsThis appeal is filed with delay. The appeal is lodged, in
fact, against the order of the learned Single Judge by which the
writ petitioner, who was an applicant for selection by the Public
Service Commission, was permitted to participate in the main
examination.
We heard Mr. N.S. Pundir, learned counsel on behalf of
the appellant.
In fact, Mr. Bhagwat Mehra, Advocate who appears on
behalf of the respondents in Special Appeal No. 511 of 2013,
which is a connected matter would point out that only four
persons were actually selected.
Proceeding on the basis that respondent in this appeal
was not selected, the Appeal is quite clearly infructuous.
In such circumstances, the delay condonation application
and the appeal will stand dismissed. All the pending
applications will also stand dismissed.