VASANTRAO BHIKANRAO DESHMUKH Vs. DINKAR VITHOBA WAGHMARE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(3.) By these two writ petitions, the petitioners have challenged judgment and order dated 13/02/2020, passed by the School Tribunal, Amravati, whereby appeal filed by one Dinkar Vithoba Waghmare (respondent in both these writ petitions), was allowed and the Tribunal quashed an order of promotion to the post of Headmaster, issued in favour of one Bhagwan Kisan Mhaske, also a respondent in these writ petitions and further directed that the management i.e. Lok Shikshan Sanstha, Kingaon Raja Tah. Sindkhed Raja, District Buldhana, shall promote said respondent Dinkar Vithoba Waghmare as Headmaster of Jeevan Vikas School, Dusarbid, run by the aforesaid management.