The Edun. Officer (Sec.) Zp, ... vs Ravindra Bhimrao Meshram And 4 Ors
2021 Latest Caselaw 14991 Bom

                                                                                                                                 wp2043.10+2044.10.odt
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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

                                           WRIT PETITION NO. 2043/2010
                                         The Education Officer, ZP Chandrapur
                                                      ...Versus...
                                          Ravindra Bhimrao Meshram and ors
                                                          AND
                                           WRIT PETITION NO. 2044/2010
                                         The Education Officer, ZP Chandrapur
                                                      ...Versus...
                                       Rajendraprasad Tulsiram Chavhan and ors
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                          None for petitioner.
                                                          Mr.P.N.Shende, Advocate for Respondent No.1



                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 13/10/2021

Mr. Jibhkate, learned counsel for appellant is absent. Mr. Shende, learned counsel for Respondent No.1 justifies the judgment of the School Tribunal, dated 11.12.2008 and submits that since the school in which Respondent No.1 was working, was de-recognized, the course as mandated in Rule 25A of the MEPS Rules ought to follow. He submits therefore that the direction as passed by the learned School Tribunal whereby the Respondent No.4 - Education Officer is directed to absorb Respondent No. 1 in any other school in Chandrapur District, within 60 days of getting the copy of the judgment was fully justified, as the learned School Tribunal found that the termination of Respondent No.1 was illegal and he had wp2043.10+2044.10.odt

acquired a deemed permanency due to expiry of a period of probation. He submits, that the provisions of Section 11(2) of the MEPS Act are wide enough to include the relief as has been granted by the learned School Tribunal and submits that the school has since been transferred to some other management and is now running, in view of which, the contention of Mr. Jibhkate, learned counsel for the petitioner would not stand to reason.

As Mr. Jibhkate, learned counsel for the petitioner is absent, list the matters as part heard on 14.10.2021.

JUDGE rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:13.10.2021 18:11