Ravindra V. Ghuge, J. - (1.) The Petitioner is aggrieved by the judgment and order dated 27.11.1996 passed by the School Tribunal, Nashik by which Appeal No.32/1996 filed by her was dismissed.
(2.) This petition was admitted on 17.02.1997.
(3.) I have heard the learned Advocates for the respective sides at length on 19.07.2016, 20.07.2016, 21.07.2016 and today.;