REKHA DAMODAR JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has challenged the order of the School Tribunal dated 15.6.1998 dismissing the appeal filed by the Petitioner.

(2.) The Petitioner was employed as a teacher in a primary school from 1983. She joined service with Respondent No. 6 school as an assistant teacher on 11.6.1990. As she was overage, Respondent No. 5 institution submitted a proposal to Respondent No. 4 for relaxation of her age as provided under the Maharashtra Employees of Private Schools (Condition of Service) Regulations Act, 1977 (in short, the M.E.P.S. Act) and the rules framed thereunder. Respondent No. 4, Administrative Officer of the Municipal Primary Education Board informed the school that the proposal for relaxation of the Petitioner's age could not be granted. In these circumstances, the Petitioner's services were terminated on 28.5.1994. Admittedly, there was no other reason for terminating the services of the Petitioner.

(3.) An appeal was preferred by the Petitioner under Section 9 of the M.E.P.S. Act which was registered as Appeal No. 102 of 1994 before the School Tribunal, Kolhapur. The Respondent institution filed its reply supporting the contention of the Petitioner. Respondent No. 4 filed its written statement contesting the appeal.