KUNDAN PANDIT BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties. The petitioner is aggrieved by the judgment of the School Tribunal dated 01/12/2016, by which, Miscellaneous Application No. 04/2016, filed by the petitioner seeking condonation of delay of about five years, was allowed.

(2.) I have considered the strenuous submissions of the learned advocates for the respective sides. The learned AGP appearing on behalf of respondent No. 4 submits that since it is a matter of condonation of delay, it would be, for the court to consider it.

(3.) The learned counsel for the petitioner/employee submits as under :