REGENT COMPUTRONICS PVT. LTD.

Hussain Khan S/O Haji Kale Khan Appellant

V/S

Shah Babu Education Society, Patur; Education Officer (Secondary), Akola; Deputy Director Of Education, Amravati; Presiding Officer, Aurangabad; State Of Maharashtra Respondents

Referred Judgements :-

GUNVANTLAL K. KHAMAR V STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
HAKIMSINGH VS. V. S. J. S. [REFERRED TO]
ST. FRANCIES DE SALES EDUCATION SOCIETY NAGPUR VS. STATE OF MAHARASHTRA [REFERRED TO]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [REFERRED TO]
K C JOSHI VS. UNION OF INDIA [REFERRED TO]
VIDYA DHAR PANDE VS. VIDYUT GRIH SIKSHA SAMITI [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
T M A PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The petition proceeds on admitted facts which are as follows :-

(2.) Aggrieved by the appointment of Respondent No.2 and consequential supercession of the petitioner's claim, he preferred an appeal under Section 9(1)(b) of the said Act, which was registered as Appeal No.106 of 1992. The said appeal was heard and decided by the School Tribunal by Judgment and order dated 18-12-1992.

(3.) The School Tribunal recorded the finding in para No.9 which reads as follows :-

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HUSSAIN KHAN S/O HAJI KALE KHAN Vs. SHAH BABU EDUCATION SOCIETY, PATUR; EDUCATION OFFICER (SECONDARY), AKOLA; DEPUTY DIRECTOR OF EDUCATION, AMRAVATI; PRESIDING OFFICER, AURANGABAD; STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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