RAVINDRA MOTIRAM FIRAKE Vs. JANATA SHIKSHAN MANDAL

JUDGEMENT

(1.) Rule. By consent, both the petitions have been heard finally.

(2.) The petitioner seek to challenge orders rendered by learned Presiding Officer, School Tribunal, Nashik Region, Nashik, in two (2) separate appeals No. Jal-31/1998 and Dhl 18/2006, respectively whereby and where-under their appeals were dismissed on finding on preliminary issue of jurisdiction. The School Tribunal held that it has no jurisdiction to entertain the appeals under section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (for short, "the MEPS Act").

(3.) It is not necessary to elaborately set out the cases put forth by the petitioners before the School Tribunal. Suffice it to say that petitioner Ravindra asserted that he was appointed as Craft Teacher in Adhyapak Vidyalaya, Khiroda and was working as such from March 13th, 1995. He alleged that his services were orally terminated on 16th October, 1997 without following any procedure laid down under the MEPS Act and the Rules thereunder. He, therefore, filed Appeal No. Jal-31/1998 in the School Tribunal.