SANJAY HARIBHAI INDANE Vs. RASHTIRYA APANG ASSOCIATION

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent of learned counsel for the parties.

(2.) The respondent No. 1, who had supported the claim of the petitioner before the Appellate Authority, has not appeared before this Court. The respondent No. 2, who claims to be the President of the respondent No. 1 and who has issued the impugned order of termination, is contesting this petition.

(3.) To state, in brief, the respondent No. 1 is running a Residential School for handicapped by name "Shri Devidas Kale Apang Vidyalaya [Residential]", situated at Kondeshwar Road, Badnera, Taluka and Distt. Amravati.