MANGALA Vs. SHREYAS SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) HEARD Mr. Barlinge, learned Advocate for the petitioner, Shri Sunil A. Kulkarni, learned Advocate for respondent No. 1 and 2, Shri Patil, learned Advocate for respondent No. 3 and Shri Chillarge, A. G. P. for respondent 4.

(2.) THE petitioner, by this writ petition, has challenged the order of the School tribunal, Aurangabad Division, Aurangabad dated 10-5-1994 by which the appeal of the petitioner was dismissed and ex parte ad-interim stay was vacated.

(3.) IT is the case of the petitioner that she is a trained teacher within the meaning of Rule 2 (k) of the Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 having passed S. S. C. and C. T. C. Examinations. She was appointed as an Assistant Teacher by the respondent No. 1 by order dated 19-6-1989. That her appointment was approved by the Education Officer. That her services came to be terminated on the ground that she was surplus. She, therefore, challenged the order of termination dated 16-7-1993 or (14-6-1993) before the Presiding Officer of the School tribunal. However, her appeal was dismissed.