CHANRASHWAR SHIKSHAN SANSTHA Vs. RAMESH DAGDURAO DESHMUKH

JUDGEMENT

(1.) This writ petition is preferred by the Management of the School feeling aggrieved by the order of School Tribunal directing reinstatement of respondent no.l.

(2.) Facts giving rise to the petition are as follows

(3.) Feeling aggrieved by this termination, respondent no. 1 preferred an appeal under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act. 1977 to the School Tribunal. The School Tribunal found that the termination was improper and directed the reinstatement of respondent no.l. Feeling aggrieved thereby. this writ petition is filed.