(1.) THE petitioners herein are two teachers working in the Junior College run by the 1st respondent-Education Society. The 2nd respondent is the Headmistress of the Junior College run by the said Education Society. This petition is filed to challenge the orders of termination dated 3rd July, 2001 issued by the 1st respondent-Education Society to both the petitioners. Respondent Nos. 4 and 3 are the State of Maharashtra and the Deputy Director of Education respectively. Respondent Nos. 5 and 6 are the teachers who are appointed in place of the two teachers after their termination.
(2.) MR. Mihir Desai appears for the petitioners. Mr. Panickar appears for respondent Nos. 1 and 2. Mrs. Kalyanram, AGP appears for respondent Nos. 3 and 4 and Mr. Gangan appears for respondent No. 5. Respondent No. 6 is served.
(3.) INASMUCH as this matter is concerning the alleged wrongful termination of the petitioners services and since the petitioners are keen in going back on their duty at the earliest and also inasmuch as respondent Nos. 1 and 2 want to know their legal rights in this behalf, we thought it advisable that the petition be heard finally at the admission stage itself. Early hearing of this matter is also necessary on the background on which the matter has come to this Court viz. the Shikshan Sevak Scheme introduced recently by respondent No. 4. The petition is accordingly heard finally and is being disposed of with this order.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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