B. P. Dharmadhikari, J. - (1.)This is writ petition under Article 226 of constitution of India and challenge in it is to the order of termination dated 30-4-1993 issued by respondent No. 1 management and the judgment of respondent No. 4 School Tribunal dated 24-1-1994 dismissing the appeal of present petitioner against said termination order. Respondent No. 2 is the School run by respondent No. 1 in which petitioner No. 1 was working while respondent No. 3 is the Education Officer (secondary) responsible for grant of approval and release of salary functioning on behalf of State Government.
(2.)The services of petitioner have been terminated by Impugned Order dated 30-4-1993 on the ground that he has produced false certificate of his belonging to Nomadic Tribe by name "tirmal" to secure appointment as per advertisement dated 15-10-1989. The defence of petitioner is that his caste certificate is not sent for verification by competent caste verification committee and further no departmental inquiry as contemplated by provisions of maharashtra Employees of Private Schools (Conditions of Service) Regulation act, 1977; hereinafter referred to as the Act or 1981 rules; hereinafter referred to as Rules, and in any case in accordance with principles of natural justice has been held before terminating him. As already stated above, his challenge is negated by school Tribunal.
(3.)I have heard Advocate Manohar with H. A. Deshpande for petitioner, advocate A. B. Choudhary for respondent Nos. 1 and 2 and learned AGP advocate Thakare for respondent Nos. 3 and 4.