STATE OF MAHARASHTRA Vs. GOPALKRISHNA N GAGGAR

JUDGEMENT

(1.) Rule. Learned Advocates for respective respondents waive service. Heard parties by consent.

(2.) The petitions are filed by the State of Maharashtra through the Secretary, Department of School Education and Sports and the Director and Dy.Director of Education, Greater Mumbai Region.

(3.) The petitioners have stated that the teachers approached the Tribunal in the facts and circumstances more particularly mentioned in the memo of petition.