SHRIRAM MANOHAR BANDE Vs. UKTRANTI MANDAL

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant being aggrieved by the judgment dtd. 2/5/2022 passed in Writ Petition No.1976 of 2019, whereby the writ petition filed by the respondent Nos.1 and 2 challenging the Order dtd. 25/1/2019 passed by the Ld. School Tribunal (hereinafter referred to as 'Tribunal'), Amravati whereunder termination of respondent No.1 (appellant herein) had been set aside and directed the reinstatement with 50% back wages and other consequential benefits came to be set aside has challenged the same. Parties are referred to as per their rank/status in writ court.