NAMDEO NEMAJI LATPATE Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Mr. Bhavake, learned Advocate for Petitioner, Mr. Sagare, learned Advocate for Respondent Nos.1 and 2 and Ms. Nimbalkar, learned AGP for Respondent Nos.5 and 6 - State.

(2.) This Writ Petition challenges the legality and validity of the judgment and order dtd. 6/3/2007 passed by the Presiding Officer, School Tribunal, Mumbai (for short 'Tribunal') in Appeal No.MUM/75/2002 filed under Sec. 9 of the Maharashtra Employees of Private Schools (Conditions of Services) Regulation Act, 1977 (for short 'MPES Act, 1977') and Rules, 1981 (for short 'MPES Rules, 1981') framed thereunder dismissing Appeal of the Petitioner against the impugned order of his termination dtd. 19/8/2002 passed by the Respondents.

(3.) Briefly stated, such of the relevant facts necessary for adjudication of the Writ Petition are as under:-