PRINCIPAL P K BARIA Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) The judgment and order dated 18-08-1989 passed by The Gujarat Secondary Education Tribunal at Ahmedabad, hereinafter called `the Tribunal', on the Application No. 348 of 1986, Nat Chandubhai Gulabbhai vs. The Principal, Prakash High School, Gadhchanchalav, Tal. Godhra & others is under challenge in this Special Civil Application under Article 226 of the Constitution of India.

(3.) By the impugned order and judgment, the Tribunal has declared that Mr. Nat Chandubhai Gulabbhai was duly appointed as Assistant Teacher in Prakash High School, Gadhchanchalav, Tal. Godhra with effect from the beginning of the academic year 1984-85 and that he is entitled to emoluments with effect from 15-06-1984. The Tribunal has further declared that Mr. Nat Chandubhai Gulabbhai continued as Assistant Teacher and was entitled to full backwages from 15-06-1984. It has also been directed by the Tribunal that salaries be paid to Mr. Nat Chandubhai Gulabbhai as and when they became due after reinstating him.