USHA RAMCHANDRA MULE Vs. SCHOOL TRIBUNAL

JUDGEMENT

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

(2.) THIS petition is directed against an order dated 19-4-2001 passed by the School Tribunal upholding the order terminating petitioners service during the period of probation.

(3.) THE undisputed facts are that the petitioner was appointed as a teacher with effect from 2-9-1996 to 30-4-1997 on a clear and permanent post. It is also undisputed that by an order dated 10-6-1997 the petitioner was appointed on probation for a period of two years and the period would have ended on 9-6-1999.