GOPAL DAMDUJI SHELWATKAR Vs. GRAMIN UDDHAR SOCIETY

JUDGEMENT

(1.) -HEARD Shri Deshpande, learned Counsel for the petitioner, Shri S. P. Palshikar, learned Counsel for respondent No. 1 and Shri A. G. Mujumdar, A. G. P. for the respondent No. 2.

(2.) THE present writ petition is directed against the judgment and order dated 27th August, 1987 passed by the Presiding Officer, School Tribunal, Nagpur in Appeal No. STN/30 of 1987 preferred by the petitioner against his order of termination, which came to be dismissed by the Presiding Officer, School Tribunal.

(3.) THE petitioner was working as a Head Master in the school run by the respondent No. 1-Society. The petitioner was initially appointed as an Assistant teacher with effect from 10-07-1980 and was promoted to the post of Head Master with effect from 01-09-1982. The petitioners services came to be terminated vide order dated 26-03-1987. Being aggrieved by the order of termination, the petitioner preferred an appeal under section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 before the Presiding Officer, School Tribunal, Nagpur and the same came to be dismissed on 27th August, 1987. Hence the present writ petition.