LAKHANSINGH NYHALSINGH PADWALE Vs. PRESIDING OFFICER SCHOOL TRIBUNAL

JUDGEMENT

(1.) RULE is made returnable forthwith. Heard by consent of parties.

(2.) THIS petition is directed against an order dated 26-3-2002 passed by the School Tribunal by which the petitioners appeal has been dismissed by a single line order which reads as follows: Appellant is untrained. Hence appeal is dismissed. "

(3.) THE petitioner has been found to be untrained teacher who was required to be appointed on year to year basis, as observed by the Tribunal. The Tribunal has given no reason as to why the teacher should have been appointed on a year to year basis. Presumably, it is because of Rule 6 of the Maharashtra Employees of Private Schools Rules, 1981. It would have been desirable if the Tribunal had made it explicit why it was taking the view it did. The only thing that is stated in the judgment is that the petitioner is untrained. This hardly qualifies as a judgment.