TULSIRAM KASHINATH GAULKAR Vs. HINGANGHAT SHIKSHAN SANSTHA

JUDGEMENT

(1.) This petition by an Assistant Teacher takes exception to the order passed by the School Tribunal dismissing the petitioner's Appeal No. 119 of 1996 before him, thereby upholding the termination of service of the petitioner by order dated 21st March, 1996 effected by respondent No. 1 management.

(2.) Facts, which are relevant for deciding this petition, are as under :

(3.) I have heard learned counsel for the petitioner as also the learned counsel for the respondent.