RAJENDRA WAMAN RAJEMANE Vs. PHALTAN EDUCATION SOCIETY

JUDGEMENT

(1.) This petition challenges the judgment and order dated 8 March 2010, made by the College Tribunal, dismissing the petitioner's appeal against termination of his services by the order dated 2 September 2008.

(2.) The respondent No.1Management has established and administers the following three educational institutions:

(3.) In June 1992, respondent No.1 appointed the petitioner as a Junior Clerk at the Kiraksal High School. In June 1997, the petitioner was transferred on promotion to Rajemane College as Head Clerk. Finally, in December 2005, the petitioner was once again transferred on promotion to the post of Office Superintendent at Mudhoji College. There is record that the petitioner's promotion/appointment as Head Clerk at Rajemane College was approved by respondent No.6 (University) and the State Authorities (respondent Nos.7 and 8). There is, however, no clarity with regard to approval for promotion to the post of Office Superintendent at Mudhoji College.