PRATIBHA SAHEBRAO PATIL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) By this petition, a teacher whose claim for appointment as a Headmistress of a school had been rejected by the School Tribunal by the impugned judgment on the following reasons:

(2.) The facts relevant for the adjudication of the petition are as under:

(3.) This Court, on 5/1/2010, issued notice for final disposal; thereafter, on 25/1/2010, this Court issued Rule in the present petition.