BINER SOMAN DATTATRAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally.

(2.) The petitioner, a widow having 12 years old daughter, was terminated from the post of Asst. teacher. For survival, she joined some other management temporarily. The learned Presiding Officer though observed the merits of the matter, rejected her application for condonation of delay in filing the appeal, as there was delay of more than two years.

(3.) Admittedly, the petitioner was working as Assistant Teacher in the school of respondent nos.1 and 2 with effect from 9 th June 2003 continuously upto 30 th April 2007. There was no letter of appointment issued to her. There is no dispute so far as she had worked for these three years with respondent nos.1 and 2. She, therefore, in fact, approached to the Education Officer on 9 th January 2008 and thereafter also, from time to time and request was made even to the Management to continue her in services. She visited all these officers on various occasions, got only assurances.