VASANTRAO NAIK EDUCATION SOCIETY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THIS writ petition under Article 226 of the Constitution of India takes exception to the order passed by the Presiding Officer, School Tribunal, Amravati, Aurangabad Division, Aurangabad, dated 23rd April, 1990, in Appeal No. 35/1989.

(3.) THE only question involved in this writ petition is whether the school run by petitioner/society for blind, deaf and dumb students, can be said to be amenable to the jurisdiction of the School Tribunal, under section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (hereinafter referred to as "the Act", for the sake of brevity ).