SANGLI SHIKSHAN SANSTHA, SANGLI Vs. SHANKAR GOPAL UMRANI

JUDGEMENT

(1.) Rule in Writ Petition No.1851 of 2018. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) Writ Petition No.1851 of 2018 calls in question the legality, propriety and correctness of a judgment and order dtd. 3/5/2017 in Appeal No.103 of 2014 passed by the learned Presiding Officer, School Tribunal, Kolhapur, whereby and whereunder the appeal preferred by respondent No.1 came to be partly allowed by setting aside the order of termination dtd. 13/10/2014 and the matter was remitted back with liberty to the petitioner to conduct enquiry from the stage of recording of respondent No.1 's evidence.

(3.) Contempt Petition No.130 of 2020 is filed by respondent No.1 alleging willful disobedience of the impugned order.