LAWS(BOM)-2000-4-7

SANGRAM VISHWANATH PATIL Vs. MAHARASHTRA EDUCATION SOCIETY UDGIR

Decided On April 10, 2000
SANGRAM VISHWANATH PATIL Appellant
V/S
MAHARASHTRA EDUCATION SOCIETY, UDGIR Respondents

JUDGEMENT

(1.) :- The facts giving rise to this writ petition are as follows :-

(2.) THE learned Member of the School Tribunal by his judgment dated 2-8-1984, dismissed the appeal. Hence, the present petition.

(3.) THE petitioner has raised practically the same points in this Writ Petition which he had raised in the appeal.