HIRAJI NATTHURAO BANGARE Vs. DYAN PRASARAK SHIKSHAN MANDAL

JUDGEMENT

(1.) Heard Shri P.N. Shende, the learned Counsel for the petitioner, Shri B.B. Raipure, the learned counsel for respondent 1, Shri S.V. Sohoni, the learned Counsel for respondent 2, and Shri A.M. Kadukar, the learned Assistant Government Pleader for respondent 3.

(2.) The petitioner is assailing the judgment dated 13.02.2015 rendered by the Presiding Officer, School Tribunal, Chandrapur in Appeal STC 04/2014, by and under which the challenge to the termination from service is rejected.

(3.) Few facts, which are either admitted or are broadly unconvertible may now be noted.