GANDHI SHIKSHAN SANSTHA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) RULE. Heard, by consent Rule is made returnable forthwith. Advocate for the respondents waives service.

(2.) THESE two writ petitions impugn the same order passed by Mr. V. G. Bodhankar, Presiding Officer, School Tribunal, Amravati. By this impugned order the said Presiding Officer has partly allowed an Appeal No. 34/1998 filed by the present respondent No. 2 against the management and others. Of these two writ petitions, Writ Petition No. 2165/2002 has been filed by the management and the Head Master whereas Writ Petition No. 3415/2002 has been filed by the teacher. The facts indicate that by order dated 28-12-1996, the concerned teacher their was appointed on the post of Physical Training Teacher (Asstt. ). A glance at a typed copy of the order indicates that the original appointment was shown to be of a temporary nature from 1-1-1997, for the probationary period which was specified as two years. The typed copy of the order further indicates that the appointment was on leave vacancy/deputation vacancy.

(3.) BY a letter dated 7-4-1998, the services of Shri Sonone came to be terminated at the end of session. The termination order came to be challenged by Shri Sonone by filing an appeal before the School Tribunal, Amravati. The appeal has been partly allowed by the impugned order passed on 16-5-2002.