DIPIKA RAHUL WADILE Vs. EKLAVYA SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, heard finally at the admission stage.

(2.) By this writ petition, the petitioner is taking an exception to the judgment and order dtd. 14/1/2022 passed by the Presiding Officer, School Tribunal, Nashik in Appeal No.95 of 2016, by which the appeal filed by the petitioner under Sec. 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 ('Act of 1977' for short) has been dismissed challenging the termination order thereby terminating the services of the petitioner to the post of Shikshan Sevak.

(3.) Few facts giving rise to filing the writ petition can be summarized as follows :