NITIN Vs. EDUCATIONOFFICER

JUDGEMENT

(1.) Heard Shri A.M. Gordey, learned Senior Counsel for the petitioner, Shri M.M. Ekre, learned Assistant Government Pleader for respondent no.1State, Shri H.A. Deshpande, learned counsel for respondent no.2 and Shri M.P. Lala, learned counsel for respondent no.3.

(2.) The petitioner, who is holding the qualification as M.A., M.Phil and B.Ed., was initially appointed as an Assistant Teacher in a school run by respondent no.2Society with effect from 23.6.1992 and he was posted in Narendra Vidyalaya, Telgaon. According to the petitioner, his appointment was in a clear vacancy in the academic session 199293.

(3.) It appears that the petitioner was not allowed to sign the muster roll and was prohibited from performing his duties, with effect from 16.7.1992, which prompted the petitioner to approach the School Tribunal in Appeal No.STN/30 of 1993. That appeal came to be allowed on 14.8.1997 and respondent no.2Management was directed to reinstate the petitioner with certain other ancillary reliefs. Accordingly, the petitioner joined the services with effect from 21.8.1997.