GIRDHAR MAHADEO TEKADE Vs. SDUCATION OFFICER SECONDARY ZILLA PARISHAD
LAWS(BOM)-2009-7-31
HIGH COURT OF BOMBAY (AT: NAGPUR)
Decided on July 07,2009

GIRDHAR MAHADEO TEKADE Appellant
VERSUS
SDUCATION OFFICER SECONDARY ZILLA PARISHAD Respondents

JUDGEMENT

- (1.) THIS petition by a graduate teacher seeks quashing of an order passed by education Officer (Secondary), Zilla Parishad, nagpur on 02. 09. 1997, whereby the petitioner was placed below respondents No. 4 to 6 in the seniority list of teachers in Category "c".
(2.) THE facts, which are material for deciding the petition are as under: petitioner and respondents No. 4 to 6 were appointed in respondent No. 3 school run by respondent No. 2 Society and improved their qualifications as shown in chart below : JUDGEMENT_29_ALLMR5_2009Html1.htm
(3.) UPON an objection being raised by respondents No. 4 to 6 to appointment of petitioner as Supervisor w. e. f. 01. 07. 1997, the education Officer, heard the parties in the matter of fixation of seniority and passed the impugned order, leading to filing of present petition.;


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