LAXMAN KASHINATH MULE Vs. MAHATMA PHULE VIDYANIKETAN SANSTHA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally.

(2.) This Petition assails the legality, propriety and correctness of the judgment and order passed by the learned Presiding Officer, School Tribunal, Pune dtd. 6/4/2022, in Appeal No.29 of 2021, whereby the Appeal preferred by the respondent No. 6, came to be allowed and the order of promotion of the petitioner-respondent No. 6 therein, to the post of Head Master dtd. 1/1/2021, came to be quashed and set aside with a direction to respondent No.1-Society to promote respondent No.6 herein to the post of Head Mistress in respondent No. 3 - School with effect from 1/1/2021, with backwages and continuity of service and all consequential benefits.

(3.) The Petition arises in the backdrop of the following facts:-