ABDUL RAFIQUE Vs. YAVATMAL ISLAMIA

JUDGEMENT

(1.) The School Tribunal, Amravati, by its judgment and order dated 772001, has dismissed Appeal No. 201 of 1992A filed under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 ("MEPS Act"), by the petitioner challenging his oral termination dated 2992012 from service as an Assistant Teacher in the School run by the respondent No.1Society.

(2.) The School Tribunal has recorded the finding that the appointment of the petitioner was made on temporary year to year basis and it was terminated by an order dated 2851992 and after termination, the petitioner has worked only for 10 days occasionally. It has been held that the appointment of the petitioner was to teach Standards IXth and Xth which were not recognized and hence, he was not entitled to the benefit of Section 5(1) and (2) of the MEPS Act to treat his appointment on 2461991 as on probation.

(3.) The undisputed factual position is as under :