RAMESH YESHWANTRAO GHATOL Vs. JEEVAN JYOTI GRAMIN SHIKSHAN

JUDGEMENT

(1.) This writ petition is directed against judgment and order dated 10.7.2009 passed by learned Presiding Officer, School Tribunal in Appeal No.5/2004 to the extent it denies back wages to the petitioner.

(2.) This writ petition was listed for admission on 14.1.2010 and on the very said day Rule was given and the petition was admitted for final hearing. Office note shows that respondents were duly served in the year 2010 itself, however they did not appear nor they were represented by any advocate.

(3.) I have gone through copy of the writ petition along with accompanying annexures and the impugned order. Looking to controversy involved in this writ petition, I am of view that the writ petition can be decided even in absence of learned counsel for the petitioner.