NAVRACHANA EDUCATION SOCIETY Vs. JAYENDRABHAI B JOSHI

JUDGEMENT

(1.) The petitioners have challenged an order dated 29.03.1994 as well as an order dated 30.04.1994 both passed by the Learned Gujarat Higher Secondary Education Tribunal. These are admittedly interim orders. By the said order, dismissal of the respondent no.1 came to be stayed. Initially, the Tribunal passed ex-parte order, thereafter, on 30.04.1994, order was confirmed till final disposal of the Application No.89/1994 filed by the employee. School management has filed this petition challenging the said interim orders.

(2.) On 13.05.1994, the Learned Single Judge of this Court while issuing Rule granted ad-interim stay against the said orders on a condition that the management shall pay salary of the respondent no.1 from 01.04.1994 regularly.

(3.) It is stated that in Civil Application No.1353/1994 filed by the respondent no.1 herein, though Learned Single Judge had passed order dated 07.06.1994 modifying the above mentioned interim order, in L.P.A. filed by the school management, this order has been reversed.