HUSSAIN ABDULHUSHEN PIPWALA Vs. SAD VIDYA MANDAL TRUST

JUDGEMENT

(1.) Heard Mr.Asim Pandya learned Senior Advocate with Mr.Manan Bhatt learned advocate for the petitioners, Mr.Dipak Dave learned counsel for respondent no.1 and Mr.Alkesh Shah learned counsel for respondent no.2. Though served, no one appears for respondent no.3.

(2.) Reading the notice dtd. 2/3/2021, would indicate that the petitioners were issued notice for disciplinary action because of insubordination by them. The notice attributes serious insubordination which according to the institution would lead to termination from employment after disciplinary action.

(3.) The respondent no.1 in para 19 of the affidavit in reply filed by Jivraj Meghaji Patel, Secretary of the respondent no.1-Trust, states as under: