In Judgment Text:
- 1 SCC 437 : (AIR 2007 SC 381) ; Dnyaneshwar Samaj Prabodhan Sanstha Vs.
Presiding Officer School Tribunal and others, 2007 (5) ALL MR 893 ; Bhagwanrao s/o Vishwanath Vyawhare and another Vs. Sau. Sunita w
In Judgment Text:
- SCC 437 : (AIR 2007 SC 381) ; Dnyaneshwar Samaj Prabodhan Sanstha v.
Presiding Officer School Tribunal
AIR Law Lines - Point Extract
(A)
Labour & Service
Service Laws
Resignation
Obtaining Of Ante-dated Resignation Under Threat - Plea As To - Tenability
— Employee alleging that his ante-dated resignation obtained under threat and pressure — Though fact of ante-dated not pleaded in complaint, cannot be fatal to contention of threat and pressure mentioned in same — School Tribunal failing to frame preliminary issues related to nature of employment so as to ascertain duration of notice — And grant of approval by Education Department — Matter remitted to School Tribunal for framing issues. 2010(4) ABR (NOC) 369 (Bom) Partly Reversed.
In Judgment Text:
- of this Court in the case of Anna Manikrao Pethe v.
Presiding officer School Tribunal and others, reported
In Judgment Text:
- judgment of this Court in the case of Anna Manikrao Pethe v.
Presiding officer School Tribunal and others
In Judgment Text:
- of Maharashtra andothers (supra) and in the case of Ramchandra Keshavrao Deo V/s.
PresidingOfficer ,School Tribunal , Nagpur and others reported in 2006 (2) Mh.L.J.862 : (2006 (5) ABR (NOC) 10)are not relevant
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