Section 27(e) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(e)When any retrenchment is to be effected. members of Backward Classes already in service shall not be retrenched though liable to retrenchment according to their seniority, if their strength in the school does not exceed the percentage of reservation prescribed in sub-rule (7) of rule 9. In their place, an equal number of other non-backward Class members of the staff shall be retrenched subject, however, to the condition that, as between the permanent and temporary employee, the temporary employee shall be retrenched irrespective of the fact that he belongs to the Backward Class.
