2018 (2) ADR 739

Delhi High Court

Hon'ble Judge(s): Vipin Sanghi, Rekha Palli , JJ

Delhi School Education Act (18 of 1973) , S.8— Appeal against dismissal from service - Delay - Condonation of - Delinquent/appellant having wrong impression that, till writ petition challenging removal from services finally decided, no appeal can be filed before School Tribunal and same, resulting in delay - No other remedy provided except filing statutory appeal before School Tribunal - Right to appeal cannot be denied on account of technicality - Delinquent had nothing to gain by delaying filing of appeal - Delay condoned. Limitation Act (36 of 1963) , S.5— (Para 12 14 15)