ARVIND SHAMSHABD OJHA Vs. SARASWATI EDUCATION SOCIETY

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally.

(2.) The petitioner has challenged the order dated 16-12-2009, passed by the School Tribunal, Navi Mumbai whereby the appeal under section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (for short called as "MEPS Act"), was dismissed.

(3.) There is no dispute that the petitioner was on probation. The termination order reflects that he was terminated as his work was not satisfactory and therefore, the management no longer interested in continuing him in service as a teacher in the school.