H M NAIK Vs. PRESIDENT APPELLATE AUTHORITY OF EDUCATION MANAGEMENT COMMITTEE; SECRETARY; ASSISTANT SECRETARTY AND ORS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents.

(2.) The petitioner is before this Court being aggrieved by the impugned order passed by the third respondent bearing No.EMC/PPS/2015-16 dt.29.6.2015 (Annexure-E) and also to issue a writ of mandamus directing the first respondent to pass an appropriate order on the appeal preferred by the petitioner and which is pending before the first respondent-Appellate Authority.

(3.) The facts in brief are as follows :-