KAPIL SHIKSHAN PRASARAK MANDAL Vs. VASANT JAGDERAO SIRSATH

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 17th April, 2002 passed by the Presiding Officer, School Tribunal, Aurangabad in Appeal No. 131 of 1999.

(2.) The background facts of the case are as under:

(3.) The respondent No. 1 challenged the oral termination by way of filing appeal before the School Tribunal. His case is that he is a permanent teacher and served since 1994 and the Education Officer also granted approval to his appointment till 30th April, 1998. Therefore, he is entitled to get the benefits of the provisions of Section 5(2) of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (hereinafter referred to as the M.E.P.S. Act, 1977).