SHRIRAM Vs. STATE OF MAHARASHTRA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the final Judgment and order dated 21.08.2015 passed by the High Court of Judicature at Bombay, Nagpur Bench, in Letters Patent Appeal No. 209 of 2005 in Writ Petition No. 2135 of 2000.

(3.) The brief facts are that the appellant was appointed as an Assistant Teacher against a vacant post in Respondent No. 3 ? school on 01.07.1986. That on 26.06.1995, the appellant was disallowed to resume duties in the school. Being aggrieved, the appellant approached the School Tribunal in Appeal No. 78/1995 and got a stay order in his favour. Thereafter, there was a compromise between the appellant and the school management on the promise that the appellant would be appointed on probation for two years and consequently, the appellant withdrew the said appeal.