LONDHE PRAKASH BHAGWAN Vs. DATTATRAYA EKNATH MANE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated July 1, 2010 passed by the High Court of Judicature at Bombay whereby the High Court remanded the matter to the School Tribunal directing it to register the appeal and hear the same in accordance with law. The High Court felt that if an appeal is preferred against an order of supersession before the School Tribunal under Section 9(1)(b) of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act (hereinafter referred to as 'the MEPS Act'), the provisions of limitation do not apply to such appeals and accordingly remanded the matter before the School Tribunal.

(3.) The appellant being aggrieved by the said order has preferred this appeal.