SINDHU EDUCATION SOCIETY Vs. PRATIK

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the parties.

(3.) By this writ petition, the petitioners have challenged order dated 03/10/2018 passed by the School Tribunal, Nagpur, whereby an application for condonation of delay in filing appeal, moved by respondent No.1 herein was allowed. By the impugned order, the Tribunal has condoned delay of 1246 days on the part of respondent No.1 in approaching the Tribunal by filing an appeal under section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977.