MADHUSINGH GULABSINGH JADHAV Vs. SAMARTH VYAYM MANDIR

JUDGEMENT

(1.) Respondent no.1 is a trust which runs the 5th respondent college Shri Samarth Dnyan Mandir. Respondent nos. 2, 3 and 4 are the Director- Maharashtra State Education Research and Training Council, Pune, the Deputy Director of Education, Mumbai and the State of Maharashtra respectively. Respondent no.6 is one Mrs. Minal J. Pathak. Respondent no.7 is Bhopal Regional Director, Western Regional Committee of NCTE.

(2.) The petitioner seeks an order setting aside the impugned order dated 6.8.2012 passed by respondent no.2 and an order directing the respondent to permit him to continue as the Principal/head in the 5th respondent college which is run by the first respondent.

(3.) The petitioner, in 1983, obtained a B.Com Degree from Marathwada University in second class. In 1986 he obtained a B.Ed. (Physical) degree from the Bombay University. In 1993 he obtained a M.P.Ed. post graduate degree from Marathwada University in first class.