Bombay High Court
Sadhana Janardhan Jadhav vs Pratibha Patil Mahila on 5 December, 2012
Author: A.B.Chaudhari
Bench: Naresh H.Patil, A.B.Chaudhari
1 LPA No.149/2012
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
LETTERS PATENT APPEAL NO.149 OF 2012
IN
WRIT PETITION NO.8531 of 2009.
Sadhana Janardhan Jadhav
Age: 45 Yrs., occu. Service,
R/o Kandani, Tq. Bhusawal,
District Jalgaon. - APPELLANT
(Orig.Petitioner)
VERSUS
1) Pratibha Patil Mahila
Mahamandal, Tq.Bhusawal,
District Jalgaon,
Through its President.
2) The Head Master,
S.V.S.Nyati Madhyamik Kanya
Vidyalaya, Kandani,
Tq. Bhusawal, Dist.Jalgaon.
3) The Education Officer (Secondary)
Zilla Parishad, Jalgaon.
4) Vijay Ramesh Bhalerao,
Age: 38 Yrs., occu. Service,
R/o C/o S.V.S.Nyati
Madhyamik Kanya Vidyalaya,
Kandani, Tq. Bhusawal,
District Jalgaon. - RESPONDENTS
(Orig.Resp.Nos.1 to 4)
*****
Ms.Surekha Mahajan, Advocate for Appellant;
Mr.PM Nagargoje, Advocate for Resp.Nos.1 & 2;
Mr.P.R.Katneshwarkar, Advocate for Resp.No.3
Mr.KM Suryawanshi, AGP for Respondent No.4.
-----
CORAM : NARESH H.PATIL &
A.B.CHAUDHARI,JJ.
DATE OF RESERVING JUDGMENT :
1 st
NOVEMBER,2012.
DATE OF PRONOUNCING JUDGMENT:
5 th
DECEMBER,2012.
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2 LPA No.149/2012
JUDGMENT(PER: A.B.CHAUDHARI,J.)
1) Admit. Taken up for final hearing by consent of learned Counsel for the parties.
2) This intra-court appeal is directed against the judgment and order dated 20th September, 2011 passed by the learned Single Judge of this Court in Writ Petition No.8531 of 2009, refusing relief of reinstatement to the appellant.
FACTS
3) The appellant, who belongs to scheduled caste, was appointed on 1st August, 2000 to teach 5th to 7th Std. Students in the school run by Respondent No.2-management. She continued to work till 31st January, 2003, but by order dated 31st January, 2003, her services were terminated retrospectively w.e.f. 8th April, 2002 by Head Master of Respondent No.2- school.
4) The appellant is M.A.B.Ed. According to her, the termination was effected under the signature of the Headmaster without decision of the management to do so. In this appeal, she prayed for reinstatement with continuity in service and back wages.
5) The management filed its reply to the appeal before the School Tribunal and contended that the appellant had worked for only one year and she herself had given an undertaking, agreeing with all ::: Downloaded on - 09/06/2013 19:28:01 ::: 3 LPA No.149/2012 the terms and conditions mentioned therein which was binding on her. The reason for termination of the services of the appellant, according to the management, was that she possessed M.A.B.Ed., the higher qualification, and not D.Ed., as found by the Education officer while rejecting approval to the appointment of the appellant and her services thus were rightly terminated on that ground.
6) Before the Tribunal, the Education officer filed his reply dated 25.2.2005 to the appeal and stated that the only reason for not approving the appointment of the appellant was that she was possessing M.A.B.Ed qualification and she was appointed on the scale of D.Ed. Teacher.
7) The School Tribunal heard both the parties and finally held that the appointment of the appellant was not in accordance with Section 5 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (for short, MEPS Act) and thus dismissed the appeal.
. Aggrieved by the order of School Tribunal, the appellant/petitioner filed the writ petition, which came to be disposed of by learned Single Judge with certain directions. Hence, the present LPA.
8) In support of the appeal, learned Counsel for the appellant made the following submissions :
(i) The School Tribunal has recorded a clear finding in para 9 of its judgment that the appellant ::: Downloaded on - 09/06/2013 19:28:01 ::: 4 LPA No.149/2012 was appointed on a post meant for Trained Graduate teacher quota, which is commonly known as " 25% Graduate Quota" and, therefore, even if she holds M.A.B.Ed. Qualification, the same was correct and requisite qualification. According to the appellant, despite recording such a finding, the School Tribunal held that the appointment of the appellant was not as per Section 5 of the MEPS Act, because the appellant did not produce the advertisement before she was appointed, which was not even the stand taken either by the management or the Education Officer and the said finding has been recorded without any basis.
(ii) The counsel then contended that mere refusal by the Education officer to grant approval to the appointment of the appellant did not lead to her appointment becoming invalid.
(iii) The Counsel then argued that the learned Single Judge confirmed the finding that the appellant was appointed in a permanent and clear vacant post meant for scheduled caste and since she belongs to scheduled caste, the appointment was legal and proper.
(iv) Though the learned Single Judge recorded a finding in favour of the appellant, she has been denied the relief only on the ground that respondent no.4 in her place was working since 2003 and, therefore, it would be inappropriate even to unsettle him. That is contrary to the principles of lis pendens.::: Downloaded on - 09/06/2013 19:28:01 ::: 5 LPA No.149/2012
(v) Replying the arguments regarding maintainability of the appeal, the counsel for the appellant relied on the decision of the Full bench of this Court in the case of Advani Oerlikon Ltd Vs. Machindra Govind Makasare and Ors. - 2011 (2) Mh.L.J.
916. The appellant thus, prayed for allowing the appeal.
9) Per contra, learned Counsel for the contesting respondent No.4, so also learned counsel for Respondent Nos.1 and 2 vehemently opposed the appeal and argued that :-
(a) The present LPA, looking to the nature of the controversy involved, is not maintainable since the impugned judgment and order passed by the learned Single Judge of this court will have to be treated as one, passed under Article 227 of the Constitution of India, and it will have to be held that the learned Single Judge has exercised the powers of superintendence only.;
(b) The Respondent No.4 has filed cross-
objections to challenge the findings recorded adverse to the interest of the Respondent No.4 and, therefore, the cross-objection needs to be allowed, by erasing the contrary findings.
(c) The burden to prove that her appointment was in accordance with section 5 of the MEPS Act was on the appellant, which she failed to discharge and that ::: Downloaded on - 09/06/2013 19:28:01 ::: 6 LPA No.149/2012 is the correct finding recorded by the Tribunal.
(d) The pre-issue is required to be framed in view of the decision of this Court in the case of Anna Manikrao Pethe Vs. The Presiding Officer, School Tribunal and Ors. - 1998 (3) ALL MR 155; and in particular, the observations made therein that if such points are not raised by any of the parties to the appeal, it would be proper on the part of the Tribunal to frame such issues suo motu before examining the merits of the case, and, therefore, the Tribunal was right in framing the issue and answering the same against the appellant.
(e) The appointment of the appellant was also not legal and proper in view the then existing legal position about appointment of D.Ed. Teachers only in a school imparting education from 5th to 7th std. The position was unsettled later on in the case of State of Maharashtra and Ors. Vs. Tukaram Triambak Chaudhari and Ors. - 2007 (9) SCC 201, which cannot be made applicable to the case at hand, which arose in the year 2003.
(e) The appellant did not produce the advertisement on record to show that the finding of the Tribunal to that effect is not correct and, therefore, the appeal deserves to be dismissed.
CONSIDERATION:
10) We have perused entire record of the writ petition as well as the present LPA. We have heard the learned Counsel for the rival parties at length.::: Downloaded on - 09/06/2013 19:28:01 ::: 7 LPA No.149/2012
As to the preliminary objection, about maintainability of the appeal, there is no need for us to refer the arguments advanced by the learned Counsel for respondent No.4, in view of the decision of the Full Bench of this Court in the case of Advani (cited supra). We, therefore, reject the preliminary objection raised by the Respondent No.4. Even otherwise writ petition was filed under Articles 226 and 227 of the Constitution and the learned Single Judge exercised power under Article 226 by issuing certain directions as well.
11) As to the direction in para no.15 in the case of Anna Manikrao Pethe - 1997 (3) Mh.L.J.697 to frame and decide the preliminary issue first, interalia, "Whether the appointment of the concerned teacher was made as per Section 5 of the MEPS Act and the Rules framed thereunder", even if the said issue is not raised by any of the parties to the appeal, but to frame it suo motu is required to be explained/clarified by us in the light of the doctrine of Stare decisis and the law pronounced by the Supreme Court.
12) It would be appropriate to quote Para 15 of the Division Bench Judgment of this Court in Anna Pethe's case, which reads thus:
"15. While disposing of this petition, we deem it appropriate to observe that when such applications under Section 9 of the Maharashtra Employees of Private ::: Downloaded on - 09/06/2013 19:28:01 ::: 8 LPA No.149/2012 Schools (Conditions of Service)Regulation Act, 1977, are filed before the School Tribunals by the teachers challenging any act of termination on the part of the management, it will be necessary for the Tribunals to frame and decide three preliminary issues, viz., whether the school was a recognized school as defined under the M.E.P.S. Act; whether the appointment of the concerned teacher was made as per section 5 of the M.E.P.S. Act and the Rules thereunder; and whether such an appointment has been approved by the Education Officer in pursuance of the provisions of the Act as well as the Rules framed thereunder including the Government Resolutions issued from time to time regarding reservations etc. These preliminary points are required to be framed and decided before the appeal proceeds on merits and even if such points are not raised by any of the parties to the appeal, it would be proper on the part of the Tribunal to frame such issues suo motu before examining the merits of the case. In case the findings to any of the preliminary issues are in the negative, the appeal must fail then and there itself, so far as the relief of ::: Downloaded on - 09/06/2013 19:28:01 ::: 9 LPA No.149/2012 reinstatement/continuation in service is concerned."
13) Under the civil jurisprudence in the adversary litigation, a Court of law is required to decide the issues or the disputes arising between the parties and as projected by the parties before the Court. The issue whether the appointment of the concerned teacher was made in accordance with Section 5 of the MEPS Act and the Rules framed thereunder or not, is a mixed question of facts and law and is not a question of jurisdiction of the Tribunal. The issues on mixed question of facts and law are framed by the Court of law or the Tribunals in accordance with the pleas raised by the contesting parties in their respective pleadings. The issues arise when they are pleaded according to the law. By raising a one-line pleading without any substantiation thereof, that the appointment of the appellant was not in accordance with Section 5 of MEPS Act and the Rules, cannot give rise to an issue to that effect. The issues must be framed confined to facta probanda, i.e. With respect to material questions of fact or law and not to facta probantia, i.e. on subordinate facts. Court should not decide an issue not arising out of pleadings of parties (See AIR 1968 SC 534). Similarly, no issue can be framed on a point not pleaded (see 1999 (8) SCC 692). The Tribunal is guided by the pleadings raised by the contesting or other parties before it and the Tribunal does not have any personal knowledge about the case of the parties before it. The issue about validity of the ::: Downloaded on - 09/06/2013 19:28:01 ::: 10 LPA No.149/2012 appointment , as contemplated by Section 5 of MEPS Act and the Rules framed thereunder, cannot be said to be an issue of jurisdiction of a Tribunal.
14) The decision in the case of Anna Pethe (cited supra) was considered by the larger Bench in the case of St.Ulai High School and Anr. Vs. Devendraprasad Jagannath Singh - 2007 (1) Mh.L.J. 597, following clause (iv) of para 13 of the Conclusions, relevant portion of which, we quote as under:
"13. CONCLUSIONS:
(i)....................................
(ii)...................................
(iii)..................................
(iv) The judgments of the Division Benches of this Court in Anna Manikrao Pethe Vs. Presiding Officer, and Shailaja Ashokrao Walse Vs. State of Maharashtra (supra) to the extent that they hold that an appeal is not maintainable before the Tribunal at the behest of an employee whose appointment has not been approved do not reflect the correct position in law and are overruled."
15) The issue regarding validity of appointment as per Section 5 of the MEPS Act and the Rules thereunder, was not thus touched by the Full Bench. Catching the said string from the said Para 15 of the judgment in the case of Anna Pethe, it is found by this Court that, old habit of the management to raise ::: Downloaded on - 09/06/2013 19:28:01 ::: 11 LPA No.149/2012 a preliminary issue and get the appeal decided only on the preliminary issue, has again surfaced, resulting into multiplicity of litigation.
16) In cases where employees of private school have been terminated after holding departmental enquiry or otherwise, when such employees have become permanent in service or have completed requisite number of years of service, the said issue regarding appointment is being casually raised by the management and framed by the Tribunal. It has been found that large number of appeals have been dismissed by the Tribunals on the said preliminary issue when the same was not at all justified and this Court was required to send back the appeals for decision on merits. Thus, the school Tribunals have been adopting a short-cut method of dismissing the appeals on the ground that the appointment was not made as per Section 5 of the MEPS Act and the Rules, to earn disposal of cases at their credit, which not only causes serious injustice to the litigating parties but give rise to multiplicity of litigations between the parties. A learned Single Judge of this Court in the case of Manohar Mahadeo Bhajikhaye Vs. Presiding Officer, School Tribunal, Chandrapur and Ors. - 2011 (4) Mh.L.J. 312, also faced the similar situation. The case at hand is of similar nature.
17) In the instant case, the only defence of the management in the written statement was, that the Education officer did not grant approval to the appointment of the appellant in the school because ::: Downloaded on - 09/06/2013 19:28:01 ::: 12 LPA No.149/2012 she was M.A.B.Ed. and not D.Ed. That was also the case of the Education officer. It was neither the case of the management and Respondent No.4 nor the Education Officer, who were the only contesting respondents before the School Tribunal, that the appointment of the appellant was bad for want of advertisement before making her appointment. However, the Tribunal recorded a finding that the appellant did not produce advertisement to show that her appointment was made after publication of advertisement and thus did not discharge the initial burden of proof and held that her appointment was not in accordance with Section 5 of the MEPS Act and dismissed the appeal.
18) We thus find as revealed in the facts of this case that, the approach of the Tribunals in framing the preliminary issue as to whether appointment was as per Section 5 of the MEPS Act and the Rules and dismissing the same only on that ground by relying on Para 15 of the judgment in Anna Pethe's case, is unwarranted. The observations in Para 15 of the Judgment in Anna Pethe's case, therefore, will have to be read in the context of law laid down by the Apex Court right from the year 1975, which went unnoticed in the case of Anna Pethe. We, quote the following paragraphs from the judgment of the Hon'ble Apex Court in the case of National Council for Cement Vs. State of Haryana - (1996) 3 SCC 206, as under :
"12. We, however, cannot shut our eyes to the appalling situation created by ::: Downloaded on - 09/06/2013 19:28:01 ::: 13 LPA No.149/2012 such preliminary issues which take long years to settle as the decision of the Tribunal on the preliminary issue is immediately challenged in one or the other forum including the High Court and proceedings in the reference are stayed which continue to lie dormant till, the matter relating to the preliminary issue is finally disposed of.
13. This Court in Cooper Engineering Ltd. v. P.P.Mundhe - (1975)2 SCC 661) in order to obviate undue delay in the adjudication of the real dispute, observed that the Industrial Tribunals should decide the preliminary issues as also the main issues on merits all together so that there may not be any further litigation at the interlocutory stage. It was further observed that there was no justification for a party to the proceedings to stall the final adjudication of the dispute referred to the Tribunal by questioning the decision of the Tribunal on the preliminary issue before the High Court.
14. Again in S.K.Verma v. Mahesh Chandra
- (1983)4 SCC 214) this Court strongly disapproved the practice of raising frivolous preliminary objections at the instance of the employer to delay and ::: Downloaded on - 09/06/2013 19:28:01 ::: 14 LPA No.149/2012 defeat the purpose of adjudication on merits.
. In D.P.Maheshwari v. Delhi Administration and Ors.- (1983) 4 SCC 293 the Supreme Court observed thus in the following extracted portion of para 1, -
"1...There was a time when it was thought prudent and wise policy to decide preliminary issues first. But the time appears to have arrived for a reversal of that policy. We think it is better that tribunals, particularly those entrusted with the task of adjudicating labour disputes where delay may lead to misery and jeopardise industrial peace, should decide all issues in dispute at the same time without trying some of them as preliminary issues..."
"....Tribunals and courts who are requested to decide preliminary questions must therefore ask themselves whether such threshold part-
adjudication is really necessary and ::: Downloaded on - 09/06/2013 19:28:01 ::: 15 LPA No.149/2012 whether it will not lead to other woeful consequences. After all tribunals like industrial tribunals are constituted to decide expeditiously special kinds of disputes and their jurisdiction to so decide is not to be stifled by all manner of preliminary objections and journeyings up and down."
19) We do not find any reason why the same tenet of law enunciated by the Supreme Court in case of labour disputes majority of which are `service matters' should also not apply in relation to `service-matters' of all employees of private schools who institute appeals before the specially created `School Tribunal' under MEPS Act, 1977 . We, therefore, hold in the light of the law laid down by the Apex Court that the preliminary issue as to whether the appointment of the appellant is made in accordance with Section 5 of the MEPS Act and the Rules there under, should not be framed mechanically in the first place and should be framed only if it arises and is properly substantiated in the pleadings of the parties to the appeal and further at that the School Tribunal should decide all the issues at the same time without trying any or some of them as preliminary issues.
::: Downloaded on - 09/06/2013 19:28:01 ::: 16 LPA No.149/201220) It is not in dispute that the appellant as well as Respondent no.4 belong to scheduled caste and that the post, in question, was meant for scheduled caste. It is true that the appellant, on the date of appointment, was M.A.B.Ed. There is a finding of fact recorded by the School Tribunal about the nature of the post. We quote relevant extracts from Para 9 of the judgment of the School Tribunal thus:
9.....A perusal of documents produced on record, it would show that a post of trained graduate teacher was sanctioned by the Education department in the ratio of 1:3 per class. The copy of staff schedule of the year 2000-2001 would show that a post of trained graduate teacher was sanctioned in the ratio of 1:3, i.e. 25:75. It means, it is crystal clear that at the relevant time there was clear and permanent vacancy in the post of trained graduate teacher. Admittedly appellant holds the qualifications of M.A.B.Ed. It means she was eligible for appointment to post of trained graduate teacher...."
"....The appellant has not produced sufficient material on record to show that the post of teacher was advertised by the school management and in pursuance to the said advertisement, she had applied for the said post.::: Downloaded on - 09/06/2013 19:28:01 ::: 17 LPA No.149/2012
There is nothing on record to show that appointment of appellant was made by the school management by following selection process. It is pertinent to note that as per Government resolution dt.13.10.2000 and as per recent amendment made in MEPS Act, 1977, appointment of a shikshan sevak shall be for a period of three years. In the instant case, the documents produced on record would go to show that appellant was appointed from time to time as shikshan sevak for one academic year.
Therefore, I am of the opinion that the appellant has failed to establish that she was duly appointed as per section 5 of MEPS Act, 1977."
21) The said finding has been confirmed by the learned Single Judge. The Tribunal has also recorded a finding, as above, that appointment of the appellant was in the post of Trained Graduate Teacher, which is called "25% quota". . In the light of the judgment of the Hon'ble Apex Court in the case of State of Maharashtra and Ors. Vs. Tukaram Trimbak Chaudhari and Ors. - 2007 (9) SCC 201, it will have to be held that though the appellant is M.A.B.Ed and not D.Ed. her appointment was legal and valid. The only issue then remained was about non-production of advertisement by the appellant for want of which, the School Tribunal held that her appointment was not in accordance with ::: Downloaded on - 09/06/2013 19:28:01 ::: 18 LPA No.149/2012 Section 5 of the MEPS Act and the Rules framed there under. In this connection, it is important to note that the said issue was never raised by the management or the Education officer; and admittedly, the appellant had given an application dated 8.7.2005 for production of documents, on which, the Tribunal has passed an order on 8.7.2005 directing production of documents mentioned in the application. The management did not produce those documents despite the said order passed by the Tribunal. Document No. 3, that was sought to be produced was, in relation to entire proposal for her approval, which would include even advertisement. In the first place, the Tribunal was not justified in holding her appointment invalid for non-production of advertisement since none of the parties raised such objection and even otherwise, document No.3, in the list of the said application dated 8.7.2005, was not produced despite order of the Tribunal and the said documents would have clearly shown the advertisement. Since the management disobeyed the order of the Tribunal, adverse inference ought to have been drawn by the Tribunal, but the Tribunal itself ignored the order dated 8.7.2005 for production of documents. We, therefore, hold that the appointment of the appellant was in accordance with Section 5 of the MEPS Act and the Rules framed there under.
22) The Tribunal has also recorded a finding that refusal of approval by the Education Officer did not render the appointment of the appellant invalid, which, in our opinion, is in consonance with the Full ::: Downloaded on - 09/06/2013 19:28:01 ::: 19 LPA No.149/2012 Bench decision in the case of St.Ulai High School and Anr. (cited supra). We, therefore, reject the submissions advanced by learned Counsel for Respondent no.4 that the appellant did not discharge the initial burden of proof and we further reject the submission to set aside the adverse findings recorded by the Tribunal and the learned Single Judge against the interest of Respondent no.4.
23) In the light of the above discussion, on merits, we, therefore, reject the Cross-Objections preferred by Respondent no.4.
24) The submission, that the law declared by the Bombay High Court in the case of Tukaram Chaudhari Vs. State of Maharashtra and by the Hon'ble Apex Court in 2007 in the case of State of Maharashtra Vs. Tukaram Chaudhari (cited supra) should not be applied to the instant case because the appointment was made before the said decision, has been made only for being rejected.
25) It is seen that the learned Single Judge of this Court found that the appellant was entitled to relief, but then for the following reasons in Para Nos.6 and 7 of the Judgment, the relief was refused to the appellant:
"6. In view of all the aforesaid facts, it is clear that even the petitioner was eligible to be appointed to the said post, where he was appointed. In such circumstances, at ::: Downloaded on - 09/06/2013 19:28:01 ::: 20 LPA No.149/2012 this stage, it would be inappropriate even to unsettle the Respondent No.4. However, the petitioner and the Respondent No.4 both can not be accommodated in the Respondent No.2- institution.
7. In the light of the above, the impugned order is quashed and set aside. Still, the services of the Respondent No.4 shall not be disturbed and the petitioner herein shall be declared as surplus and shall be entitled to be absorbed in any other institution as per vacancy."
26) It is not in dispute that the appointment of Respondent no.4 was made in place of the appellant, who was before the School Tribunal after termination of her services and the Respondent no.4 was a party to the appeal filed by her. It is also not in dispute that the appellant was appointed in the year 2000 while the Respondent no.4 was appointed in the year 2003 in her place. In the light of the principles of lis pendens and merely because some years have passed after the appointment of Respondent no.4, the appellant, who was entitled to her post, cannot be deprived of the post that was occupied by Respondent No.4 subject to result of the litigation. In our opinion, learned Single Judge has done exactly the opposite. In Para 7 of the operative part of the judgment, the learned Single Judge ought to have, after quashing the impugned order of the Tribunal, ::: Downloaded on - 09/06/2013 19:28:01 ::: 21 LPA No.149/2012 directed reinstatement of the appellant and directed the Education Officer to declare the Respondent no.4 as surplus for being absorbed in any other institution as per the vacancy and in accordance with law.
BACK WAGES:
27) Though it is true that the appellant has succeeded in the instant appeal, change of legal position has resulted into the issue being resolved in her favour. We are, therefore, not inclined to grant back wages to the appellant to any higher extent and suffice it to say that since the appellant is entitled to only continuity of service without monetary benefits, ends of justice would sub-serve, if only 10% of the back wages are awarded to her looking to the number of years that have passed, i.e.
9 years.
28) In the result, this appeal must succeed. We, thus make the following order:
ORDER
(i) Letters Patent Appeal No.149 of 2012 is allowed;
(ii) The impugned judgment and order dated 1st October, 2009 passed by learned Presiding Officer of the School Tribunal, Nashik in Appeal No.JAL/03/2005; and judgment and order dated 20th September, 2011 passed by learned Single Judge of this Court in WP No.8531 of 2009, are set aside;
(iii) In view of order in LPA, CA No.14987 of ::: Downloaded on - 09/06/2013 19:28:01 ::: 22 LPA No.149/2012 2011 for stay does not survive and it is accordingly disposed of.
(iv) The Appeal No.JAL/03/2005 is allowed;
(v) The Respondent Nos.1 and 2 in the Appeal are directed to reinstate the appellant in her original post within a period of eight (8) weeks from today with continuity of service without monetary benefits and back wages to the extent of 10%;
(vi) The Education officer/Respondent No.3 shall include the name of Respondent no.4 in the list of surplus teachers and shall figure his name in the list strictly in accordance with seniority and shall take further steps for absorbing him in accordance with law.
sd/- sd/-
(A.B.CHAUDHARI) (NARESH H.PATIL)
JUDGE JUDGE
bdv/
fldr 1.11.2012
Authenticated copy
(BD VADNERE, PS)
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