V. L. Achliya, J. - (1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.
(2.) In view of limited challenge raised in the Petition, the Petition can be conveniently disposed of finally at the stage of admission.
(3.) By the present Petition, the Petitioner has challenged the order dated 19.06.2018 passed by the Additional Commissioner, Nasik Division, Nasik. The Appeal has been dismissed solely on the ground that there was a delay of one day in filing appeal by Petitioner, which was filed against order of disqualification passed by Respondent No.3.;