ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 16.03.2017 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur in Writ Petition No. 1958 of 2015 whereby the High Court set aside the judgment and order of the School Tribunal, Nagpur, cancelled the termination order of respondent No.1 and permitted him (writ petitioner) to withdraw his writ petition.
(3.) In order to appreciate the short controversy involved in this appeal, the relevant facts need mention in brief infra.;