REGIONAL DIRECTOR, DAV PUBLIC SCHOOL Vs. RAJU TIRKEY

JUDGEMENT

(1.) The aforesaid appeals heard together, as common question of law arose in all the appeals. The aforesaid appeals are directed against the orders of Jharkhand Education Tribunal, Ranchi dated 13.5.2008, 6.5.2008, 22.5.2008 and 29.4.2008 in Case Nos. 7 of 2008 (JET), 3 of 2008 (JET), 5 of 2008 (JET) and 47 of 2007 (JET) respectively, whereby and whereunder the appellants were directed to take decision for regularizing the services of respondents.

(2.) It is submitted by Sri Ananda Sen, learned counsel for the appellants that the Tribunal concluded that the cases filed before it are time barred and there is no sufficient ground for condoning the delay, but in spite of the aforesaid finding, the learned Tribunal decided the case on merit and directed the appellants to take decision for regularizing the services of respondents. It is submitted that once the Tribunal came to the conclusion that the cases filed before it were filed after the period of limitation, then the Tribunal has no power to decide the cases on merit. Accordingly, it is submitted that the impugned orders of learned Tribunal cannot be sustained in these appeals.

(3.) Notices were issued on respondents in all the aforesaid appeals and same had been served upon them.