CHATRAPATI SHIKSHAN PRASARAK Vs. PRABHAVATI D/O RAMCHANDRA KASANE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Counsel appearing on behalf of respondent no.1 waives service for the said respondent / caveator. Learned Assistant Government Pleader waives service for respondent no.2.

(3.) By way of present petition, the petitioners have challenged the order dated 31-8-2007 passed by the learned Presiding Officer (Incharge), School Tribunal, Aurangabad, below Exhibit 5 in Appeal No. 14/2007, thereby allowing the application filed by respondent no.1 seeking stay to the termination of services.