SAMBHU SADASHIV PATIL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Respondent No.1 being the School Tribunal stands deleted from the proceedings. The learned AGP appearing on behalf of respondent Nos.3 and 4 supports the impugned judgment. Despite the appearance of three Advocates on behalf of respondent No.2 - Society, none are present.

(2.) The petitioner is aggrieved by the judgment of the School Tribunal, dated 22.9.1995 by which his appeal No.3 of 1988 has been dismissed.

(3.) Though this petition was admitted on 26.2.1998, interim relief was not granted to the petitioner. It is informed that the petitioner has retired from service in 1993. The petitioner is 80 years of age today.