SANJAY S/O PUNJABRAO PRADHAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) HEARD Miss. Mugdha Atrey, the learned counsel for the petitioners. The learned counsel for the petitioner submitted that the petitioners approached this court against the order passed by the Presiding Officer, School Tribunal (Chandrapur) on 9.4.2002 rejecting the application filed by the petitioners for grant of stay to their termination order. Learned counsel for the petitioners states that by an ad-interim order dated 29.4.2002, this court had granted status-quo in the matter while issuing notice before admission to the other side. Though the respondents were served, none appeared on behalf of the respondents in the matter.

(2.) THE matter was thereafter by order dated 24.6.2002 admitted and the interim order of status-quo was continued. It is the case of the petitioners that the petitioners are continuing in service in view of the interim order granted by this court on 29.4.2002 and confirmed on 24.6.2002. It is also brought to the notice of this court that since the writ petition is pending, the Presiding Officer, School Tribunal Nagpur has not decided the appeals filed by the petitioners.