RANJAN ODEDRA Vs. BIRLA SAGAR HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) Heard the learned advocates.

(2.) The petitioner is a primary school teacher. She was appointed as such in the primary section of the respondent No.1 - School. Her service came to be terminated on 15th May, 2002. Feeling aggrieved, she has preferred the present petition.

(3.) It is the claim of the petitioner that the respondent No.1 - School is affiliated to the Central Board of Secondary Education and, therefore, the Primary Education Tribunal established under the Bombay Primary Education Act, 1947 (hereinafter referred to as 'the Act') shall have no jurisdiction to entertain and decide the dispute between the petitioner and the respondent No.1.