Namrata Vitthalrao Pawar vs Sanjay Dattatraya Varpe And ...
2021 Latest Caselaw 14727 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                    WRIT PETITION NO.8923 OF 2019
     (Namrata Vitthalrao Pawar Vs. Sanjay Dattatraya Varpe and others)

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                 Mr. Girish B. Kadlag, Advocate for the petitioner
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                                    CORAM :    MANGESH S. PATIL, J.

DATE : 07.10.2021

PER COURT :

Heard.

2. The original respondent is aggrieved by the judgment and

order passed by the School Tribunal whereby it has held that she has been

illegally appointed to the post of Headmistress in supercession to

respondent No.1.

3. Issue notice returnable on 02.12.2021. Till then, the

operation of the impugned order shall stand stayed.

[MANGESH S. PATIL] JUDGE

npj/WP8923-2019.odt