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Judgment
This application is barred by limitation from 45 days. An
application is preferred under Section 5 of the Limitation Act to have condonation of the same. The application preferred does not contain any reason for causing the delay of 45 days. It is stated in the application that the delay was not caused deliberately. The requirement of the law is that the party causing delay in
approaching the court is required to give specific reasons those prevented him/her from approaching the court within the period
prescribed. No such reason is given in the application, therefore,
the application deserves to be dismissed. However, we have also examined merits of the case that pertains to a process of selection that was initiated and completed in the month of April, 2014. The entire process of selection has completed long back and therefore now at this belated stage, it was not at all be appropriate to interfere with the same, specially looking to the circumstance that huge default is their on part of the appellant. The application therefore is dismissed. In result, the appeal is also dismissed.