PRABHAKAR RAYAPPA BIRADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of parties.

(2.) The petitioner was appointed as an assistant Teacher in a school by name Dusgir vidyalaya at Sambhu Omerga in the year 1974. The petitioner acquired B. Ed. Training qualification in the year 1978 and since then he has been regularly working as an assistant Teacher. In the year 1993, the respondent No. 3 management had terminated the services of the petitioner and aggrieved thereby, the petitioner had preferred an appeal before the School Tribunal. The School tribunal granted stay to the termination and consequently the petitioner was continued in service. The management filed a pursis and withdrew the order of termination. Resultently, the appeal came to be allowed and the petitioner stood reinstated. The management filed Writ Petition No. 2558/1995, challenging the judgment and order passed by the School Tribunal. Later on the writ petition came to be withdrawn. Thus, the order granting reinstatement was confirmed and assumed finality. This litigation strained the relations between the petitioner and the management.

(3.) We are informed that contempt petitions were also filed as the directions issued by the Tribunal were not complied with. The writ petition was withdrawn in the year 2001.