THE SECRETARY Vs. VENKATRAO DNYANOBA MANE

JUDGEMENT

(1.) The management as well as the employee have impugned the judgment and order of the learned Presiding Officer, School Tribunal, Latur, passed in Appeal No.16 of 2009 dtd. 1/10/2009.

(2.) Respondent No.1 in Writ Petition No.7446 of 2009 will be referred to as the "appellant", and the petitioners will be referred to as the "respondents" as to their original status before the School Tribunal.

(3.) The parties are not in dispute that the appellant was appointed by following due procedure of law. He was terminated on 30/4/2007. He had impugned that termination by Appeal No.51 of 2007. When the appeal reached for hearing, the respondents withdrew the termination order 30/4/2007 and ultimately, the appellant withdrew the appeal. Thereafter, on 18/12/2008, a show cause notice was issued to him framing 17 charges. Out of those six charges, the subject matter of the previous appeal was the same. The charges levelled against the appellant are summarized as follows :