SOMNATH KONDAJI KORDE Vs. SAMATA SAMAJ VIKAS SANSTHA

JUDGEMENT

(1.) Heard Mr. Sale, learned Advocate for Petitioner, Ms. Hingmire, learned Advocate for Respondent Nos.1 and 2, Mr. Gutte, learned Advocate for Respondent No.3 and Mr. Pandire, learned Advocate for Respondent No.4.

(2.) The present Writ Petition challenges order dtd. 28/2/2017 passed by the Presiding Officer, School Tribunal Nashik in Appeal No.43 of 2014 filed under Sec. 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (for short 'the said Act') whereby Petitioner's Appeal was dismissed. Impugned order is appended below Exhibit 'F' at page No.98 of the Petition.

(3.) Briefly stated, Respondent No.1 is an educational institution managing Respondent No.2 - primary school. Respondent No.3 is the Controlling and Supervisory Authority for grant of approval to appointments. Respondent No.4 is a teacher whose appointment had been subject of earlier litigation.