SUBRAMANIYAN KANAKKAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This petition under Article 226 and 227 of the Constitution of India has been filed challenging the order passed by the Maharashtra Administrative Tribunal, Mumbai (for short "Tribunal") in Miscellaneous Application No.381 of 2022 in Original Application (O.A.) No.623 of 2022, whereby the Tribunal has refused to condone the delay in filing O.A. on the ground that no sufficient cause is shown for condoning the delay.

(3.) In the year 1975, the Petitioner was appointed as a Daily Farm Assistant at Aarey Milk Colony, Mumbai. By virtue of promotion in the year 1987, an order was issued whereby the services of the Petitioner were treated as permanent service for the post of "Field Supervisor", which post he held since 1985.