BHASKAR SONERAO DESHMUKH Vs. AHILYABAI HOLKAR SHIKSHAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, by consent of the parties.

(2.) This petition is directed against the judgment and order passed by the Regional Deputy Commissioner, Social Welfare, Latur Division Latur dtd. 24/7/2018. The Petitioner was appointed as Assistant Teacher in the Ashram School run by Respondent No. 1, who came to be terminated by holding an inquiry by Respondent No. 1. The petitioner's challenge to the termination order came to be turned down by the impugned order, the Petitioner is, therefore, before this Court.

(3.) The facts in short are that the Petitioner was duly appointed to the post of Assistant Teacher on 18/11/1996. His appointment in the Ashram School run by Respondent No. 1 was confirmed in the academic year 2019.2000 on receiving an approval by the concerned authority. The Petitioner, later on came to be appointed to the post of Head Master from the academic year 2001-2002. He worked as such till his termination. In 2010-2011, the Petitioner was subjected to an inquiry by the Management by issuing notice dtd. 21/11/2011 under the signature of the President. On completion of an inquiry, it is held that the charges against him are proved and accordingly the report was submitted. On receipt of the report from the Inquiry Officer, an order dtd. 3/8/2012 came to be passed terminating the Petitioner. The Petitioner challenged this order before Respondent No. 2 i.e. the Regional Deputy Commissioner, Social Welfare, Latur, Region Latur, as the Petitioner was working in the Primary Ashram School.