Section 9 in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
9. Right of appeal to Tribunal to employees of private schools. —
(1)Notwithstanding anything contained in any law or contract for the time being in force, any employee in a private school—(a)who is dismissed or removed or whose services are otherwise terminated or who is reduced in rank, by the order passed by the Management; or(b)who is superseded by the Management while making an appointment to any post by promotion, and who is aggrieved, shall have a right of appeal and may appeal against any such order or supersession to the Tribunal constituted under section 8:Provided that no such appeal shall lie to the Tribunal in any case where the matter has already been decided by a Court of competent jurisdiction or is pending before such Court, on the appointed date or where the order of dismissal, removal, otherwise termination of service or reduction in rank was passed by the Management at any time before the 1st July 1976.(2)Such appeal shall be made by the employee to the Tribunal, within thirty days from the date of receipt by him of the order of dismissal, removal, otherwise termination of service or reduction in rank, as the case may be:Provided that, where such order was made before the appointed date, such appeal may be made within sixty days from the said date.(3)Notwithstanding anything contained in sub-section (2), the Tribunal may entertain an appeal made to it after the expiry of the said period of thirty or sixty days as the case may be, if it is satisfied that the appellant has sufficient cause for not preferring the appeal within that period.(4)Every appeal shall be accompanied by a fee of five hundred rupees, which shall not be refunded and shall be credited to the Consolidated Fund of the State.
