PRAKASH Vs. CHALISGAON EDUCATION SOCIETY

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned Advocate Mr. P.S. Shendurnikar waives for respondent Nos.1 to 3 and learned A.G.P. Mr. K.B. Jadhavar waives service for respondent Nos.4 and 5. At the request of the parties, the matter is heard finally at the stage of admission.

(3.) The petitioner is taking exception to the order passed by the School Tribunal thereby rejecting his application for condonation of delay in preferring an appeal under Section 9(3) of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 ('MEPS Act', for short), challenging the order of his termination passed by respondent No.1 Education Society dated 04.08.2016.