R.M Doshit, C.J:—
Re. Interlocutory Application No. 5602 of 2012.
1. The delay of 296 days occurred in filing the Letters Patent Appeal is condoned.
2. Interlocutory Application stands disposed of.
Re. Letters Patent Appeal No. 1312 of 2012.
3. Feeling aggrieved by the judgment and order dated 26th August 2011 passed by the learned single Judge in CWJC No. 545 of 2009, the writ petitioner No. 2 has preferred this Appeal under Clause 10 of the Letters Patent.
4. The appellant, a Class IV employee (a Night Guard), seeks regularization of his service under Lalit Narayan Mithila University, Darbhanga. Admittedly, the appellant had not been appointed by the competent authority. His appointment has been held to be illegal which could not have been regularized. The decision of the University has been upheld by the learned single Judge. Therefore, this Appeal.
5. We see no merit in this Appeal.
6. The Appeal is dismissed in limine.