MADHUKAR LAXMAN SAHARE Vs. PRESIDING OFFICER SCHOOL TRIBUNAL

JUDGEMENT

(1.) This petition by a teacher is directed against judgment, dismissing his appeal challenging termination of his services, filed by him before the School Tribunal at Nagpur.

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

(3.) Aggrieved by this order the petitioner preferred an appeal before the School Tribunal, contending that he was a tribal and was selected and appointed on merit. He claimed that since there was a vacancy in the post of Headmaster and he was eligible for being appointed, he had approached the management for the same. The management was enraged and asked him to submit his caste certificate on 23-7-1992, which was submitted on 24-7-1992. He claimed to have replied the correspondence in this behalf. According to him, he was sacked without an enquiry only because he had questioned the seniority list. By an amendment to his memo of appeal he claimed that he had been appointed and continued as a candidate in open category and therefore, his caste certificate has no bearing.