MOHD MUSHIRULHAQ MOHD MOHILBULHAQ Vs. PRESIDING OFFICER

JUDGEMENT

(1.) By this petition the petitioner challenges the order dated 6.8.2001 passed by the School Tribunal, Amravati dismissing Appeal No. 3/93-A filed by the petitioner under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Services) Regulations Act, 1977 ('The Act' for short).

(2.) The facts leading to filing of the petition are as under:

(3.) In the Memo of Appeal filed by the petitioner the petitioner stated that at the time of his appointment one letter of resignation ..........(emphasis supplied) was obtained from him and since he was badly in need of job he had no other options but to give said letter. The management filed reply and relied upon three letters dated 4.4.1991, 4.5.1991 and 12.7.1991. The Tribunal did not accept the version of the petitioner that he had given letter of resignation as demanded by the Management and that it was not voluntary. The Tribunal held that the resignation was voluntary.