SAHAKAR VIDYA PRASARAK MANDAL Vs. DINESH KARBHARI KUTE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) The challenge in this Petition is to a judgment and order dtd. 21/12/2021, passed by the learned Presiding Officer Additional School Tribunal, Navi Mumbai in Appeal No. 12 of 2020, whereby the Appeal preferred by the respondent No. 1 came to be allowed and the petitioner No. 1 was directed to appoint the respondent No. 1 as a Supervisor in the petitioner No. 2- School with effect from 1/9/2019, in the place of petitioner No. 4.

(3.) Shorn of unnecessary details, the background facts leading to this Petition can be stated as under:-