KALPANA DILIP MUNGALE Vs. EDUCATION OFFICER (SECONDARY)

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Writ Petition No. 7037 of 2016 was disposed of by this Court on 03.07.2018 after taking note of the delaying tactics adopted by the petitioners. Thereafter CAW No. 1621 of 2018 has been filed by the original petitioners for recall of that order and CAW No. 1622 of 2018 was simultaneously filed seeking leave to amend the disposed of petition. Within a week thereafter, CAO No. 1240 of 2018 came to be filed for continuing the interim orders which stayed the implementation of the impugned order dated 01.10.2016 in writ petition. All these applications are being strongly opposed by the respondents.

(3.) The respondents submitted that the arguments in writ petition were heard on 26.06.2018 and 28.06.2018. At that juncture, without obtaining any leave of the Court an additional affidavit was filed and thereafter CAW No. 1468 of 2018 was filed, seeking leave to produce additional documents without applying for any amendment. Respondent No. 2 complained that the matter was admitted for final hearing on 15.01.2018 because it could not be disposed of finally on account of similar attitude then exhibited by the petitioners. This Court then however, vacated interim order. The Hon'ble Apex Court in Civil Appeal No. 2219 of 2018 found that the petitioners should have been allowed to continue as Head Mistress as she had already put in more than 22 years, as such. The High Court was expected to dispose of writ petition by the end of the year i.e. 2018.