The Prinicipal Milind Junior ... vs Haricharan Amarsing & Ors
2017 Latest Caselaw 8920 Bom

                                                 *1*                           66wp179o03fh


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                              WRIT PETITION NO.179 OF 2003 

1         The Principal,
          Milind Junior College,
          Parali Vaijinath, District Beed.

2         Pradnya Education Society,
          Mumbai.
          Through its Secretary/ Chairman
          Anantrao s/o Shankarrao Jagatkar,
          Age 54 years.
          R/o As above.
          Having office at Parali Vaijinath.
                                                   ...PETITIONER

          -VERSUS-

1         Haricharan Amarsing Dhirbasi,
          Age : 27 years,
          Occupation : Service,
          R/o Parali Vaijinath, 
          Taluka Parali Vaijinath,
          District Beed.

2         The Deputy Director of Education,
          Aurangabad Region, Aurangabad.

3         The Presiding Officer,
          School Tribunal, Aurangabad.
          Camp at Solapur.
                                                   ....RESPONDENTS
                                           ...
                     Mrs.Asha S. Rasal, Advocate for the Petitioners.
                     Shri B.A.Shinde, AGP for Respondent 2/ State.
                                           ...

                                       CORAM:  RAVINDRA V. GHUGE, J.

DATE :- 21st November, 2017

*2* 66wp179o03fh

Oral Judgment :

1 On 25.02.2003, after hearing the Petitioner and Respondent

No.1, this Court admitted the petition and expedited the hearing of Appeal

No.71/2002 pending before the School Tribunal. The statement of

Respondent No.1 was recorded that Respondent No.1/ Employee had

been reinstated in service. The direction to make the payment of 75%

salary during the pendency of the appeal was, therefore, stayed as

Respondent No.1 was already in service and was earning fully salary.

4 Considering the above, this Writ Petition is disposed of with

the observation that if Appeal No.71/2002 is still pending before the

School Tribunal, Solapur, the same shall be decided as expeditiously as

possible and in any case, on or before 30.04.2018.

5 Needless to state, if the same is already decided, the interim

order passed by the Tribunal would, therefore, merge in the final

judgment.

       6                 Rule is discharged.



kps                                                        (RAVINDRA V. GHUGE, J.)