Baban Pundlik Ingle vs Nalanda (B.C.) Shikshan Va Krida ...
2022 Latest Caselaw 11167 Bom

                                                        1                           1-wp-6613-22.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                            WRIT PETITION NO. 6613 OF 2022
                               Baban Pundlik Ingle
                                       Vs.
          Nalanda (B.C.) Shikshan Va Krida Prasarak Sanstha and another

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. P.S. Patil, Advocate for the Petitioner
                                  Mr. A.A. Madiwale, AGP for respondent No.2



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 20th OCTOBER, 2022.

Heard learned counsel for the petitioner.

2. Issue notice, for final disposal returnable on 29/11/2022, on the ground that in the first round of litigation the appeal under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service), Regulation Act, 1977, challenging the termination dated 28/05/2018 was allowed by order dated 24/12/2018, remanding the matter back within 30 days in default directing reinstatement. After the enquiry was completed again the termination thereafter dated 21/4/2019 was challenged in appeal No.21/2019 in which by the impugned order again the matter has been remanded, which according to the petitioner is not permissible relying upon the judgment in the case of Head Master, Vivek Vardhini Madhyamik Vidyalaya, Malizap Vs. Alka Namdeo Khalekar reported in 2017 (1) Mh.L.J. 105.

2 1-wp-6613-22.odt

3. Till the returnable date, the enquiry commenced in pursuance of the impugned order shall stand stayed.

JUDGE MP Deshpande

Digitally signed by:MILIND P DESHPANDE Signing Date:20.10.2022 18:48