DAGDU Vs. PRESIDENT, ANANDRAO NAIK SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was appointed as an Assistant Teacher by the Vasantrao Naik Shikshan Prasarak Mandal in 1992. In 1995, the schools run by the Vasantrao Naik Shikshan Prasarak Mandal were taken over by the new trust called "Anandrao Naik Shikshan Prasarak Mandal". The Anandrao Naik Shikshan Prasarak Mandal ran the ashram school in which the appellant was appointed as Headmaster in 1996. On the basis of a clause in an affidavit alleged to have been filed by the appellant with the Mandal, the appellant's services were terminated in 1997. The appellant filed an application challenging the termination before the Labour Court. An affidavit was filed by the District Social Welfare Officer stating that the jurisdiction to decide the dispute raised by the appellant lay with the School Tribunal and not with the Labour Court.

(3.) In 1997 the appellant impugned the termination of his services before the School Tribunal, Aurangabad. An interim order was passed by the Tribunal staying the termination of the appellant's services. The Tribunal ultimately disposed of the appeal filed by the appellant by quashing the termination order and directing the respondents to reinstate the appellant with back wages and other reliefs.