SANDEEP HIRALAL NETKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) This Petition filed under Articles 226 and 227 of the Constitution of india, takes exception to the order dated 17-11-2006 passed by the learned presiding Officer, School Tribunal, Nashik, by which order the application filed by the petitioner for condonation of delay in filing of Appeal against the order of termination, came to be rejected.

(3.) The petitioner belongs to the Scheduled Caste. The petitioner was appointed on 28-7-1997 as an Instructor in the Board of Vocational Training by the respondent No. 7 Junior College. The appointment of the petitioner was approved by the Deputy Director of Education and Vocational Training on 17-12-1998. After the petitioner's services were approved, the respondent management by letter dated 30-3-1998, terminated the services of the petitioner on the ground that his work was not found to be satisfactory. The respondent No. 6 and 7 accordingly had issued notice of termination to the petitioner.