KASHINATH BHIKARAMJI RAURALE Vs. PRESIDENT R R LAHOTI

JUDGEMENT

(1.) RULE returnable forthwith. Heard learned Counsel for the parties.

(2.) ALL these petitions can be disposed of by a common judgment. These petitions have been filed impugning the order passed by Shri V. G. Bodhankar, Presiding Officer, School Tribunal, Amravati in various appeals preferred before him under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (hereinafter referred to as the Act).

(3.) IT is submitted that Section 9 of the Act of 1977, is the only remedy available to an aggrieved party and if the matters are summarily disposed of by passing cryptic orders, it results into miscarriage of justice, and therefore, this court should quash and set aside the impugned judgments and orders and also issue certain guidelines with directions to follow the same in disposing of the appeals under Section 9 of the Act to Shri V. G. Bodhankar, so that he discontinues the practice of having adopted such a procedure which is not permissible under law, and causes grave injustice to the parties before it.