DEEPALI GUNDU SURWASE Vs. KRANTI JUNIOR ADHYAPAK MAHAVIDHYALAYA

JUDGEMENT

(1.) This Court has put the parties to notice that the petition would be taken up for final disposal at the stage of admission hearing. Hence, Rule. Rule made returnable forthwith. Called for final hearing by consent of parties.

(2.) The petitioner herein is challenging the order rejecting the petitioner's appeal taking recourse to Rule 11 of Order VII of Civil Procedure Code and in addition, Rule 39 of the Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981.

(3.) The respondent No. 1 herein, on appearance in Appeal No. 15/2007, filed an application, purportedly under Order VII, Rule 11 of Civil Procedure Code.