YASH RAMAN KELVANI TRUST Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) The present Letters Patent Appeals have been taken out under Clause 15 of the Letters Patent by the original petitioners - appellants herein against the common judgment and order dated 28.03.2018 passed by the learned Single Judge in captioned Special Civil Applications as well as the order dated 27.11.2018 passed in respective review applications, whereby the learned Single Judge has dismissed the petitions as well as review applications filed by appellants herein.

(2.) Brief facts of the case of the appellants is that respondent No.3 was serving as Assistant Teacher in the school run by appellant No.1 - School. That the respective teachers have made applications before respondent No.1 and the appellants herein remained present before it and pointed out him that the issue raised by the teachers was pertaining to the service condition and, therefore, it should be decided by the then Primary Education Tribunal constituted under the provisions of the Bombay Primary Education Act.

(3.) Heard Mr.Mukund M. Desai, learned counsel for the appellants, Ms.Krina Calla, learned Assistant Government Pleader for respondents No.1 and 2 and Ms.Mamta Vyas, learned counsel for respondent No.3. Perused the materials placed on record.