JAMDAR HIGH SCHOOL Vs. SUNIL WASUDEORAO BHOYAR

JUDGEMENT

(1.) These two Writ Petitions by management against the order of School Tribunal can be disposed of by common judgment since the facts in both the petitions are identical.

(2.) The facts are as follows:

(3.) Learned Judge of the School Tribunal accepted this contention and directed reinstatement of the respondent No. 1. Feeling aggrieved thereby the management has preferred these Writ Petitions.