DIVYAJYOT CHARITABLE TRUST Vs. GOKULBHAI MANGUBHAI PATEL

JUDGEMENT

(1.) This petition is directed against the judgment and order passed by the Gujarat Secondary Education Tribunal, Ahmedabad (for short, "the Tribunal") in Application No.772/1993 dated 29.12.1993, whereby, the said application was partly allowed by rejecting the claim of respondent no.1 herein for reinstatement and further by directing the school run by the petitioner-Trust to pay the difference of salaries for the period between 01.02.1988 and 30.12.1990 to respondent no.1 as per the relevant rules.

(2.) The facts in brief are that the petitioner no.1 herein is a Trust registered under the Bombay Public Trusts Act and it is running a school in the name of "Navjivan Uttar Buniyadi Vidyalaya" at Balasinor, District Kheda. The petitioner no.2 herein was the Principal of the said school at the relevant time. Respondent no.1 herein was appointed as an Assistant Teacher in the said school on 01.02.1988.

(3.) Respondent no.1 herein preferred an application being Application No.772/1993 before the Tribunal inter alia alleging that his services have been illegally terminated by the petitioner on 30.12.1990 and also that he has not been paid the salary as approved by the Government. He, therefore, prayed that the petitioner-Trust may be directed to reinstate him in service with back wages and also the arrears of his regular salary. The said application came to be partly allowed by the Tribunal by impugned judgment and order dated 29.12.1993. Hence, this petition.