MALTIBEN ARVINDBHAI RAITHATHA Vs. BHARTIYA VIDYA BHAVAN

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Baiju Joshi, learned advocate, waives service of rule for the respondent Nos.1 and 2, Mr.Amit V. Ghorpade, learned advocate, for Mr. A.R.Thacker, learned advocate, waives service of rule for the respondent No.3 and Ms. Tejal Rajput, learned AGP, waives service of rule of the respondent No.4.

(2.) The present Special Civil Application impugns the judgment and order dtd. 7/9/2017 passed by the Gujarat Educational Services Tribunal, Ahmedabad whereby the Misc. Application No.99 of 2015 preferred by the petitioner for condonation of delay in filing of restoration of application after a period of more than 4 1/2 years is rejected and the restoration application No.7 of 2015 is dismissed on the ground of delay.

(3.) The factual matrix leading to the filing of the present Special Civil Application is as follows:-