AVINASH KASHINATH SHINDE Vs. AMBEDKAR SMARAK SAMITI SHIKSHAN

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) The petitioner is represented by learned counsel Shri P. N. Shende, respondent nos.1 to 3 are represented by learned counsel Shri Rugved Dhore and respondent no.4 - Deputy Director of Education is represented by learned Assistant Government Pleader Smt. M.A. Barabde.

(3.) By this writ petition, the petitioner is praying for setting aside the judgment dated 21.09.2019 passed by the learned Presiding Officer of School Tribunal, Chandrapur in Appeal No. STC/15/2016. He also prays for quashing and setting aside the order of termination of his services dated 19.10.2019 and seeking direction that respondent nos.1 to 3 be directed to reinstate him with full backwages from the date of his termination. Another prayer is that Appeal No. STC/15/2016 be remanded back with a direction to implead the petitioner as a party respondent to the appeal and decide the appeal afresh.