LOKSEVAK MANDAL SANCHALIT Vs. SUBHASHBHAI J SHAH

JUDGEMENT

(1.) HEARD Ms. Mamta Vyas learned advocate for the petitioner school management and Ms. Laxmi C. Nainani, learned advocate for the respondent teacher.

(2.) CHALLENGE in this petition is made to the order passed by the Gujarat Primary Education Tribunal, dated 22.9.2000 whereby, two applications filed by the respondent teacher, being Application No.190 of 1994 and Application No.29 of 1995 came to be allowed.

(3.) AFTER termination of service and after filing the above referred application No. 190 of 1994 before the Tribunal, the respondent teacher filed the second application before the Tribunal being Application No. 29 of 1995 making grievance therein that, he was not paid the salary as per rules during the period from 25.05.1986 to 06.08.1994 i.e. till the date of termination.