BHARTIYA BUDDHA DHAMMA DYAN Vs. PRESIDING OFFICER SCHOOL

JUDGEMENT

(1.) We have heard respective learned counsel for the parties yesterday and today also.

(2.) Judgment delivered by learned Single Judge on 15.12.2009 in Writ Petition No.330/1999 is questioned by subsequent appointee namely Ramesh Suryawanshi in Letters Patent Appeal No.37/2010. Employer - Management has questioned it in Letters Patent Appeal No.140/2010.

(3.) Ramesh Suryawanshi was not party to Appeal STN/93/1995 filed by respondent Anand Kumar before the School Tribunal. He got himself impleaded as party in Writ Petition.