VARSHA MADHUKAR KALYANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the learned Advocates for the respective sides.

(2.) The Petitioner is before us being aggrieved by the order dtd. 28/02/2024, passed by the learned Division Bench of the Maharashtra Administrative Tribunal, Chhatrapati Sambhajinagar (for short 'the Tribunal'), rejecting Misc. Application No.14/2021 in Original Application (St.) No.1471/2020, by which, the Tribunal has declined to condone the delay of nine years.

(3.) The sequence of events in this matter are relevant for deciding the issue of condonation of delay, keeping in mind, as to whether the Petitioner has an arguable pension case on it's merits. More importantly, if the delay is not condoned, whether the Petitioner, who was a lady medical Officer, would be deprived of pension for her lifetime.