JALNAPURKAR CHANDRAKANT GAJANANDRAO Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) THIS appeal is filed by the party -in -person original petitioner against the judgment dated 24th February 2014 passed by the learned Single Judge in Special Civil Application No.12222 of 2012, by which the petition of the petitioner is dismissed by holding that the petitioner is not entitled to get the benefit of a Protected Teacher as per the Government Resolution dated 4th June 1965.

(2.) THE brief facts leading to the present appeal are as under:

(3.) HEARD the party -in -person, the appellant, and the learned Assistant Government Pleader Mr. Jaimin Gandhi.