VIJAYKUMAR RAOSAHEB KULKARNI Vs. RASTA PETH EDUCATION SOCIETY

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsels appearing for the parties, petition is taken up for final hearing.

(2.) By this petition, Petitioner challenges judgment and order dtd. 20/4/2022 passed by the Presiding Officer, School Tribunal, Pune dismissing Appeal No.29 of 2020. The appeal was filed by Petitioner challenging what he described as 'oral otherwise termination order' dtd. 2/12/2020. It was Petitioner's grievance before the Tribunal that he had withdrawn the application for 'voluntary retirement', but he was still terminated from service on the basis of decision of the School Management to accept the 'resignation'. Petitioner's application for 'voluntary retirement' is thus treated as 'resignation' and by accepting the same, his services are terminated.

(3.) Facts of the case are that Petitioner was appointed as Assistant Teacher in Vidhyarthi Vikas High School, Bopkhel, Pune run and managed by Yogeshwar Education Society, Sangvi on 1/6/1997. The said secondary school was recognized 100% aided school and the Education Officer (Secondary) Zilla Parishad, Pune had granted approval to Petitioner's appointment on 23/11/2004. Due to withdrawal of recognition of the said school, Petitioner was directed to be absorbed by the Order of Education Officer dtd. 10/7/2013 in Abasaheb Atre Day High School and Junior College run and managed by Rasta Peth Education Society (Respondent No.1). Petitioner accordingly joined Respondent school on 11/7/2013.