CHANDULAL NAGJI JOSHI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) Admit. Notice of admission is waived by Mr. R. A Mishra, learned Counsel for respondent Nos. 1 and 4 and Mr. N. J. Shah, learned A.G.P. for the respondent Nos. 2, 3 and 5.

(2.) The present appeal arises against the order dated 27-8-2010 passed by the learned Single Judge of this Court in Special Civil Application No. 7990 of 2010, whereby the learned Single Judge has dismissed the petition on the ground of delay, since it was filed after a period of three years from the date of alleged cause of action.

(3.) Heard Mr. Asthavadi, learned Counsel for the appellant, Mr. Mishra, learned Counsel for respondent Nos. 1 and 4 and Mr. N. J. Shah, learned A.G.P. for respondent Nos. 2, 3 and 5 for final disposal of the L.P.A.