GEETA P. POYAREKAR Vs. SWADESHI MILLS CO. LTD.

JUDGEMENT

(1.) We had deferred hearing in a batch of Writ Petitions on 24.07.2019. The said order reads as under:-

(2.) The said order was passed on an apparent wrong translation of the Government Resolution dated 20.07.2019. The translated copy handed over to us revealed in paragraph 3 that complaints of the teachers and non teaching employees of private aided/non-aided schools were covered by the said GR. But we find that the GR covers employees of private fully aided and partially aided schools and not non-aided schools.

(3.) However, keeping in view the ethos of the GR, it is apparent that the intent was to make available a forum for all employees working in schools and covered by the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977.