VILAS JIJABRAO CHAVAN Vs. GRUSHNESHWAR SHIKSHAN SANSTHA

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and the order dated 30/03/2002 delivered by the School Tribunal, Aurangabad by which Appeal No.319/1996, filed by the petitioner, has been dismissed.

(2.) It is the contention of the petitioner that he was appointed as an "Assistant Teacher" on 08/07/1992. He was granted the charge of "Head Master" in January 1993. He was granted approval by the Education Officer by letter dated 12/03/1996 w.e.f. 12/08/1994.

(3.) It is further submitted that in the academic year 19961997, the respondent / Educational Institution received 100% grantinaid from the State Government and as a consequence of which, the petitioner was terminated orally on 17/09/1996. Subsequently, he was temporarily taken in employment from 05/12/2001 till 06/04/2002. His appeal was dismissed by the Tribunal on 30/03/2002 and immediately the Management terminated the service of the petitioner w.e.f. 06/04/2002.