REGENT COMPUTRONICS PVT. LTD.

SACHIN Appellant

V/S

President, Universal Education Academy Respondents

Referred Judgements :-

NEMINTH JAIN BHRAMHACHARYA ASHRAM AND ORS. VS. RAJENDRA SITARAM NIKAM AND ORS. [REFERRED TO]
BALAKESHWAR SHIKSHAN MANDAL VS. JAYWANT BHAGUJI GADEKAR [REFERRED TO]
NEMINATH JAIN BHRAMHACHARYA ASHRAM VS. RAJENDRA SITARAM NIKAM [REFERRED TO]
ANANDILAL GANESH PODAR SOCIETY VS. V CHAKRAVARTI [REFERRED TO]
SHRI SANT SAWTAMALI SHIKSHAN PRASARAK MANDAL VS. STATE OF MAHARASHTRA [REFERRED TO]
BAHUJAN VIKAS MANDAL AKOLA VS. MANDA VITHALRAO PARSUTKAR [REFERRED TO]
ATUL NATHURAM NAIKNAWADE VS. THE SECRETARY, SMT. BHAGIRATIBAI LATE HIGH SCHOOL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent of the parties at admission stage.

(2.) Being aggrieved by the judgment and order dated 03.03.2012 passed by the Presiding Officer, School Tribunal, Nashik thereby dismissing an appeal bearing Appeal No.11 of 2010, the petitioner - original appellant has preferred this writ petition.

(3.) Brief facts giving rise to the present writ petition are as follows:

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SACHIN Vs. PRESIDENT, UNIVERSAL EDUCATION ACADEMY

Referred Judgements :-

JUDGEMENT

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