MATOSHRI SAVITRIBAI FULE EDUCATION SOCIETY Vs. EDUCATION OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition takes exception to the judgment of the School Tribunal, Nagpur in Appeal STN No.42/2017 dated 2. 01.2019, whereby the appeal filed by the respondent no.2 is partly allowed and she was granted symbolic promotion to the post of Headmistress and consequential benefits.

(3.) Facts shorn of unnecessary details are as under :