VENKAT DATTATRAYA NANDVATE Vs. DATTATRAYA RAMBHAU AMBAD

JUDGEMENT

(1.) HEARD.

(2.) RULE. Rule made returnable forthwith. By consent, petition taken up for final hearing. Shri D. B. Pawar, learned Advocate appears for respondent No. 1 and waives notice. The petitioner craves leave to delete name of the respondent No. 2. Request granted.

(3.) BY order dated 2-7-2001, School Tribunal granted stay to the operation of the order passed by the school management removing the respondent No. 1 from the post of Supervisor and directed to continue the respondent No. 1 to the post of Supervisor till further orders. By a Resolution dated 25-7-2001, the management decided to file writ petition in the High Court and obtain stay to the said order of the School Tribunal. Accordingly Writ Petition No. 742 of 2002 was filed challenging the order of the School Tribunal. However, no orders were passed on the said writ petition immediately.