DEUDITA ROSE FERNANDES E TRAVASSOM W/O JOHN TRAVASSO, INDIAN NATIONAL Vs. CHAIRMAN ST THERESA CONVENT HIGH SCHOOL GANAPOGA, RAIA, SALCETE- GOA

JUDGEMENT

(1.) The challenge in this petition is to the judgment and order dated 10/01/2017, passed by the Administrative Tribunal in Education Appeal No.5/2016. By the impugned judgment, the appeal filed by the petitioner has been dismissed, as being barred by limitation.

(2.) The brief facts are that the petitioner was working as a Computer Teacher, with the St. Thereza Convent High School, Ganapoga, Salcete, Goa and while she was on probation, her services came to be terminated by an order dated 01/01/2016.

(3.) The Tribunal, however, by the impugned order came to the conclusion that the petitioner has neither filed an application for condonation of delay nor has explained the delay in the appeal memo and in that view of the matter, has dismissed the appeal as being barred by limitation.