RAMDAS Vs. THE EDUCATION OFFICER (SECONDARY) AND ORS.

JUDGEMENT

(1.) Heard Shri S.J. Kadu, the learned advocate for the petitioner, Shri N.R. Patil, the learned A.G.P. for the respondent no.1 and Shri M.Y. Wadodkar, the learned advocate for the respondents 2 and 3.

(2.) Rule. Rule is made returnable forthwith.

(3.) The petitioner has filed this writ petition challenging the order passed by the School Tribunal dismissing the appeal filed by him and maintaining the order issued by the respondent/Management terminating his services.