DINESH BABURAO KOTANGALE Vs. KAMAL PRABHAKAR GONNADE

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 29/11/2019 passed by the School Tribunal at Nagpur, whereby application at Exhibit-19 for amendment of the memo of appeal filed by respondent No.1, has been allowed.

(2.) The petitioner has contended before this Court that the amendment application in its entirety could not have been allowed. The petitioner was appointed as lecturer in Gagan Junior College, Bhandara on 07/01/1998. In 2014- 15, he was declared surplus and by order dated 17/04/2015 passed by respondent No.4-Deputy Director of Education, he was directed to be absorbed in respondent No.3-Junior College. As there were some difficulties in the petitioner joining the said post, on 01/06/2015, respondent No.4 passed a specific order directing respondent No.3 to ensure that the petitioner joins in the said college.

(3.) On 31/08/2016, an order was issued by respondent No.3-College to respondent No.1 stating that part time post in the said college has been abolished due to shortage of workload and therefore, the services of respondent No.1 stood terminated with immediate effect. It is not disputed that respondent No.1 was working as a part time teacher in respondent No.3-College.