PREMCHAND Vs. RAMAKANT ABHIMAN PATIL

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. At the request of both the sides, the matter is heard finally at the stage of admission.

(2.) Petitioner hereby assails the judgment and order rendered by School Tribunal, Nashik Region, Nashik dtd. 11/4/2014 in Appeal No.54 of 2011 (Jalgaon), dismissing the appeal filed under sec. 9 of The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (MEPS Act).

(3.) In short, it is the case of petitioner that he belongs to Scheduled Caste category and he has acquired B.Ed. qualification. That, in response to the advertisement in the newspaper for the post of teacher, he applied to the institution of respondent. He pointed out that, the said institution has classes from 5th to 7th standard. That, out of four posts of teachers, as per the roster, one post is reserved for Scheduled Caste. That, after finding him eligible in all sense, the respondent - institution appointed him for the period from 16/1/2002 to 15/1/2005 and he rendered services for the period from 16/1/2002 to 1/2/2004. Learned counsel took this court through the appointment letter dtd. 15/1/2002 and also took this court through the extract of service in support of above contention.