AIR 2016 SUPREME COURT 3450 ::2016 (5) ABR 117 ::(2016) 3 CurLR 17 ::2016 (9) SCC 255 ::(2016) 7 Scale 224 ::AIR 2016 SC (Civil) 2183 ::(2017) 1 AllMR 477 (SC) ::(2017) 1 ServLJ 16 ::2017 (121) ALR SOC 64 (SC) ::(2017) 3 All WC 3111 ::(2016) 6 Bom CR 307 ::(2017) 2 Mah LJ 66 ::(2016) 3 Lab LN 525 ::(2016) 3 JLJR 469 ::(2016) 4 Pat LJR 92 ::(2016) 4 SCT 4 ::2017 (171) AIC (SOC) 11 (SC) ::(2016) 5 ServLR 183

Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): J. Chelameswar, Abhay Manohar Sapre , JJ

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act (3 of 1978) , S.5— Constitution of India , Art.14— Regularisation of service - Respondent appointed as part- time lecturer on a fixed tenure - Not a case that he was appointed permanently by Management by following procedure prescribed under S. 5(1) and (2) of Act - Termination of services after expiry of fixed tenure of respondent, not arbitrary. 2015 (2) Mah LJ 223 (Bom), Reversed. (Para 29 30 31)