BALKRISHNA WAMAN ZAMBARE Vs. SIDDHESHWAR SHIKSHAN SANSTHA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of judgment and order of the High Court of Judicature at Bombay in Writ Petition NO.14384 of 2018 dated 04.03.2019 in and by which the High Court has set aside the order of the School Tribunal and declining to condone the delay in filing the petition before the School Tribunal.

(3.) Brief facts are that the appellant was appointed in the respondent no.1 school as a laboratory attendant on a vacant permanent post vide appointment letter dated 06.10.1998. The appellant's appointment as a laboratory attendant was approved by the Education Officer by Order dated 06.03.1999. According to the appellant, subsequently on 26.09.2011 the appellant was also promoted to the post of junior clerk by respondent no.1 school. Appellant's promotion as a junior clerk was also approved by the Education Officer by an Order dated 15.10.2012.