REGENT COMPUTRONICS PVT. LTD.

Chandrashekhar Dhaniram Patel Appellant

V/S

Navshakti Vidyalaya Respondents

Referred Judgements :-

D. G. RUPAREL COLLEGE VS. STATE [REFERRED TO [ 42 ]]
STATE OF M.P. VS. ANIL DHUG [REFERRED TO [ 47 ]]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO : (2005)5 SCC 124 [ 47 ]]
SHAKUNTALA GANPATSA SHIRBHATE VS. INDUSTRIAL WEAVING CO OPERATIVE SOCIETY [REFERRED TO [ 40 ]]
HINDUSTAN EDUCATION SOCIETY VS. SK KALEEM SK GULAM NABI [REFERRED TO [ 8.1 ,22 ,48 ]]
BHARATIYA GRAMIN PUNARRACHANA SANSTHA VS. VIJAY KUMAR [REFERRED TO [ 9.1 ,22 ,48 ]]
KANKAVALI SHIKSHAN SANSTHA VS. M R GAVALI [REFERRED TO]
U P S R T C VS. MITTHU SINGH [REFERRED TO [ 47 ]]
MATHURADAS MOHTA COLLEGE OF SCIENCE NAGPUR VS. R T BORKAR [REFERRED TO [ 26 ,48 ]]
GRACYAMMA JOHNY VS. MANAGEMENT OF VERSOVA WELFARE ASSOCIATION HIGH SCHOOL AND JUNIOR COLLEGE [REFERRED TO [ 45 ]]
SHAILAJA ASHOKRAO WALSE VS. STATE OF MAHARASHTRA [REFERRED TO [ 3 ]]
MAHARASHTRA SHIKSHAN SANSTHA INDIRA GANDHI MADHYAMIK VS. STATE OF MAHARASHTRA [REFERRED TO [ 10.1 ,23 ] SHRI SADGURU DNYAN PRASARAK SHIKSHAN SANSTHA,KHAIRGAON,TALUKA NARKHED,DISTT]
JELES EDUCATION SOCIETY VS. R T BHITALE [REFERRED TO [ 44.1 ]]
PROGRESSIVE EDUCATION SOCIETY HINGHANGHAT VS. NITIN KRISHNARAO NIMBALKAR [REFERRED TO]
MAHARASHTRA SHIKSHAN SANSTHA VS. PRESIDING OFFICER [REFERRED TO [ 18.1 ,22 ,24 ]]
ST ULAI HIGH SCHOOL VS. DEVENDRAPRASAD JAGANNATH SINGH [REFERRED TO]
CHAIRMAN SHRI CHHATRAPATI SHIVAJI MAHARAJ SHIKSHAN SANSTHA VS. CHANDRASHEKHAR S GIWARI [REFERRED TO [ 32 ] SHARAD BALAJI MANKAR VS. PRESIDING OFFICER,SCHOOL TRIBUNAL,AMRAVATI,W.P. NO.2767/]
PRIYADARSHINI EDUCATION TRUST VS. RATIS RAFIA BANO [REFERRED TO]
YOGESHWAR VIKAS SANSTHA VS. RAJENDRA T SHINDE [REFERRED TO: 2008 (1) BOM.C.R. 297 [ 18.2 ,23 ]]
HINDI VIDYA BHAVAN MUMBAI VS. PRESIDING OFFICER SCHOOL TRIBUNAL MUMBAI [REFERRED TO [ 15.1 ,22 ,23 ]]
BHAGWAN SHIKSHAN PRASARAK MANDAL AURANGABAD VS. RAJRNDRA HEMRAJ MARATHE [REFERRED TO [ 31 ]]
MATOSHRI RAMABHAI AMBEDKAR VIDYARTHI VASATIGRUH TRUST VS. BHARAT D HAMBIR [REFERRED TO [ 19.1 ,22 ,25 ]]
BHAIRVNATH SHIKSHAN MONDAL VS. RAJU HARIBHAU THOMBE [REFERRED TO: 2009 (3) MH.L.J. 605 [ 44.1 ,44.2 ]]
RAYAT SHIKSHAN SANSTHA VS. YESHWANT DATTATRAYA SHINDE [REFERRED TO : 2009 (6) MH.L.J. 476 [ 12 ]]
GAJANAN UDDHAORAO GAROLE VS. STATE OF MAHARASHTRA [REFERRED TO [ 30 ,37 ,38.1 ]]
LIBERAL EDUCATION SOCIETY NAGPUR VS. VRUSHALI [REFERRED TO [ 21 ,22 ]]
JANTA EDUCATION SOCIETY VS. PRAKASH BABARAO SHINGANE [REFERRED TO [ 20.1 ,22 ]]

JUDGEMENT

(1.) This petition by a Teacher is directed against the judgment dated 31-7-2002 by the School Tribunal, whereby the Tribunal dismissed the petitioner's appeal questioning his oral termination with effect from 4-5-1995.

(2.)

(3.) I have heard elaborate arguments painstakingly advanced by both the learned Counsel for the petitioner as also respondent Nos. 1 and 2. Since it cannot now be disputed that the School Tribunal has the exclusive jurisdiction to deal with cases of teachers even from Institutions, which do not receive grant-in-aid, it is not necessary to deal with the judgments in Shailqja Ashokrao Wasle Vs. State of Maharashtra and others, 1999 1 MhLJ 291, and (St. Ulai High School and anotherVs. Devendraprasad Jagannath Singh and another, 2007 1 MhLJ 597) .

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CHANDRASHEKHAR DHANIRAM PATEL Vs. NAVSHAKTI VIDYALAYA

Referred Judgements :-

JUDGEMENT

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