BABRUWAN VENKATRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the request of Shri. S. V. Warad, learned Counsel for the Petitioner leave granted to delete Respondent No.5. Amendment to be carried out forthwith.

(2.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties, writ petition is taken up for final hearing at admission stage.

(3.) The petitioner has filed present petition, challenging the judgment and order dated 5.11.2009 passed by the Presiding Officer, School Tribunal, Latur, in Misc. Civil Application No.7 of 2008. thereby dismissing the said application of the petitioner for condonation of delay of nine days in filing petition for review of the order dated 29.2.2008 dismissing Appeal No. 198 of 2006.