KISANRAO KHOBRAGADE EDUCATION SOCIETY Vs. BHOJRAJS OKEVALRAM MOTGHARE

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and respondent No. 1. The petition has been filed to challenge order dated 4/5/2000 passed by respondent No. 2 whereby Misc. Civil Application No. 16 of 2000 filed by respondent No. 1 for condonation of delay was allowed. It is the case of the petitioners that on or about 3/3/ 2000 respondent No. 1 filed appeal under section 59 of the Maharashtra Universities Act, 1994 challenging his termination w.e.f. July, 1998 and prayed for relief of reinstatement with all back wages. As the appeal was not filed within the period of 30 days, respondent No. 1 moved an application for condonation of delay for preferring the said appeal. In the said application the grounds which were sought to be invoked by respondent No. 1 as a justification to file appeal beyond the period of limitation was that, he was pursuing another remedy in as much as he had filed representation before respondent No. 3 to get his grievances decided. According to respondent No. 1, he was bona fidely pursuing his remedy before respondent No. 3. Respondent No. 1 further stated in the application that despite of direction on the part of respondent No. 3 to get him reinstated, the petitioners failed to comply with such direction which forced him to file the said appeal before respondent No. 2.

(2.) Despite all objections on the part of the petitioners to the said application for condonation of delay, respondent No. 2 vide impugned order dated 4/5/2000 condoned the delay to prefer the appeal filed by the respondent No. 1. Being aggrieved by the said order dated 4/5/2000, the present petition has been filed by the petitioner.

(3.) During the course of hearing, the learned Counsel for the petitioners sought to impugn the said order passed by respondent No. 2 contending that there was no justification shown by respondent No. 1 which could condone the delay to prefer the appeal. Respondent No. 1 had not shown any cause to condone the delay and consequently there was no justification according to the petitioners in respondent No. 2 passing the impugned order. On the other hand, the learned Counsel appearing for respondent No. 1 urged before me that there was ample justification on the part of respondent No. 1 in preferring the appeal beyond the period of limitation as he was pursuing the remedy bona fidely before respondent No. 3 and had reasonable expectation that he would get required results before respondent No. 3. Having not been able to get the relief as sought for, in view of the attitude by the petitioners in failing to accept the directions by respondent No. 3 to reinstate respondent No. 1, the appeal had to be preferred by respondent No. 1 before respondent No. 2. The learned Counsel relied upon the judgment of this Court reported in (Sandeep Hiralal Netke Vs. State of Maharashtra & others, 2008 2 MhLJ 494). The learned Counsel further submits that there is no dispute that respondent No. 1 was bona fidely pursuing remedy before respondent No. 3. However, considering the attitude on the part of the petitioner in failure to accept direction of respondent No. 3, the appeal had to be filed by respondent No. 1.