SHYAM GOVINDRAO KALAMKAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) BY this petition filed under Article 226 and 227 of the Constitution of India, the petitioner-employee challenges the judgment dated 19-2-1992 delivered by the Presiding Officer, School Tribunal, Amravati and Aurangabad Division, Aurangabad, in Appeal No. 61/1989-A. In this appeal, the petitioner had challenged the order of termination dated 1-4-1989 by which the present respondents No. 2 and 3 terminated him from service and the School Tribunal has dismissed his appeal on 19-2-1992.

(2.) SHRI Adkar, Advocate, holding for Shri Haq, learned Counsel for the petitioner points out that the School Tribunal has found that the stand Management is that services have been terminated on account of his unsatisfactory work is not correct. However, it has upheld the termination only on the ground that the petitioner has forwarded copy of representation directly to the Education Officer instead of forwarding it through the Head Master as required by Rule 24 of the Maharashtra Employees of Private School (Conditions of Service) Rules, 1981 (hereinafter referred to as Rules, 1981.)

(3.) THE matter was heard on 20-10-2004. As nobody was present for the respondents, the matter came to be adjourned for today. Today, nobody is appearing for respondents No. 2 and 3. Hence, the matter is taken up for final disposal.