SHRIPRAKASH CHANDMAL BORA Vs. MUTYAL VILAS RAMBAU

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally.

(2.) The Petitioners have challenged the impugned orders passed under Section 13 of the Maharashtra Employees of Private Schools (Conditions of Services) Regulation Act, 1977 (for short, M.E.P.S. Act), by the Presiding Officer, School Tribunal directing the Respondents to appear for framing charges and thereby rejected their application for discharge at Exhibit No.1, by referring to Section 10 (2) of M.E.P.S. Act and further by invoking Chapter 21 of the Code of Criminal Procedure (for short, Cr.P.C.) & thereby issued notices for punishment under Section 13 of the M.E.P.S. Act for noncompliance of Tribunal order in question.

(3.) The School Tribunal unless authorized and/or empowered and/or allocated the additional work of Judicial Magistrate, First Class (for short, J.M.F.C.) and/or allocated specific work in addition to the existing work of School Tribunal, the work of J.M.F.C., may not invoke Section 13 of the M.E.P.S. Act, as done in the present case.