The President / Secretary ... vs Sangale Raosaheb Narayan And ...
2022 Latest Caselaw 6966 Bom

                                                             997-wp-7482-22
                                      1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.7482 OF 2022

        THE PRESIDENT / SECRETARY DHANVANTRI MEDICAL AND
               EDUCATION FOUNDATION AND ANOTHER
                              VERSUS
             SANGALE RAOSAHEB NARAYAN AND ANOTHER

                                   ....
   Mr. A.B. Gatne, Advocate for the Petitioners
                                   ....

                               CORAM      :   MANGESH S. PATIL, J.

                               DATE       :   20 JULY 2022

   PER COURT:-

             Heard.

2. The management is impugning the judgment and order

passed by the Tribunal in an appeal under Section 9 of the

Maharashtra Employees of Private Schools (Conditions of Service)

Regulation Act in favour of the respondent No.1, directing to

conduct fresh inquiry and to complete it within six months after

the period of appeal was over.

3. The Tribunal prima facie has held that the inquiry

conducted by the petitioner was not in accordance with rules 33 to

37 of the Rules framed under the M.E.P.S. Act.

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997-wp-7482-22

4. Issue notice to respondents, returnable on 19-08-2022.

5. Till then, operation of the order under challenge shall stand

stayed.

[ MANGESH S. PATIL ] JUDGE S.P. Rane

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