SATI DEVI PUBLIC TRUST Vs. RAVINDRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent of the parties

(2.) RESPONDENT No.1 was working as a School Teacher in Secondary School run by petitioners. He complained of illegal termination and filed Appeal No.32/2000 before School Tribunal, Nashik along with an application for condonation of delay. There was delay of 1 year 10 months and 4 days in filing of the said appeal. The tribunal granted the delay condonation application and allowed the appeal to be heard. The appeal is pending for consideration of the tribunal.

(3.) HEARD learned counsel Shri S.P.Brahme, for the petitioners and learned counsel Mrs.A.N.Ansari, for respondent No.1 and learned AGP Mr.K.M.Suryawanshi, for respondent No.2.