NARENDRA BHIWAPURKAR ANDHA VIDYALAYA Vs. SHOBHA LAXMAN PACHKAWADE

JUDGEMENT

(1.) HEARD Shri Saboo, the learned counsel for the Petitioner, Shri Kothale, learned counsel for the respondent No. 1, and Shri Deopujari, A. G. P. for State.

(2.) THE petitioner, who is Secretary of the Andh Vidyalaya, Amravati, has challenged the order of the School Tribunal dated 23rd August, 1988. By the impugned order, the School Tribunal has set aside the termination of the respondent No. 1 and directed her reinstatement as a maid servant in the services of Andh Vidyalaya, Amravati.

(3.) MR. Saboo, the learned counsel advanced firstly, submitted on behalf of the petitioner that the School Tribunal had no jurisdiction to entertain the appeal under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service Regulation Act, 1977 (hereinafter referred to as "m. E. P. S. Act" for short), in view of the fact that Andh Vidyalaya, Amravati (hereinafter referred to as "school" for short) is not a school contemplated by the provisions of the Act.