Section 69B in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
69B. Right of appeal.
(1)Notwithstanding anything contained in any law or contract for time being in force, any employee (whether a teacher or other employee), in any university, affiliated college or recognized institution who is dismissed or removed or whose services are otherwise terminated or who is reduced in rank by the University or the management and who is aggrieved, shall have a right of filing an appeal against any such order to the concerned Tribunal:Provided that, no such appeal shall lie to the Tribunal in any case where the matter has already been decided by a court or Tribunal of competent jurisdiction or is pending before such court or Tribunal on the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003, or where the order of dismissal, removal or termination of service in other manner or reduction in rank was passed by the management at any time before the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003, and in which case the period for filing of an appeal has already expired.(2)Such appeal shall be made by the employee to the Tribunal; within thirty days from the date of receipt by him of the order of dismissal, removal, termination of services or reduction in rank, as the case may be:Provided that, where such order was made before the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003 such appeal may be made if the period of thirty days from the date of receipt of such order has not expired.(3)Notwithstanding anything contained in sub-section (2), the Tribunal may entertain an appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.(4)Every appeal shall be accompanied by a fee of four hundred rupees, which shall not be refundable and shall be credited to the university fund:Provided that, the State Government may by notification in the Official Gazette, revise such fees, from time to time.
