DEVIDAS RAMDAS RANE Vs. CHAIRMAN GRAMIN SHIKSHAN SANSTHA ADARSHA VIDHYALAYA AND KANISHTA MAHAVIDHYALAYA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard with the consent of the parties.

(2.) This writ petition is filed challenging the judgment and Order passed by the Presiding Officer, School Tribunal, Nashik region, Nashik in Appeal No. JAL/48/2000 dated 9/10/2006.

(3.) The background facts of the case are as under. Respondent No. 1 is Gramin Shikahan Sanstha, which is duly registered. Respondent No. 2 is the Secretary of said Sanstha. Respondent No. 3 is the Principal of Adarsha Vidyalaya and Jr. College, Kanalda run by the respondent - management. Respondent No. 4 is the Dy. Director of Education, who is supervisor, controlling overall affairs of respondent institute.