- (1.) For the reasons stated in the applications, delay of 67 days in filing the instant appeals is condoned.
(2.) The applications is allowed. D.B. SAW No. 939/2018: 1. Heard learned counsel for the parties. The peculiar facts of the case compel us to dismiss the appeal. 2. Notwithstanding the cut-off marks being 37%, the respondent who had obtained 36.33% marks was given appointment as a Prabodhak on 22.07.2010. When this was detected the service of the respondent was terminated on 09.11.2010.
(3.) Writ petition filed by the respondent was allowed on 09.04.2014 with a direction that he should be heard before taking action.;