SANGHAVI EDUCATION TRUST Vs. GIRISHCHANDRA RAMANLAL BHATT

JUDGEMENT

(1.) Leave to add State as a respondent. The petitioner-school management challenges an interim order of the Primary Education Tribunal passed in Application No. 24 of 1991. By that interim order the Tribunal has directed the school management to pay to the 1st and 2nd respondents (original applicants before the Tribunal) according to the Government pay scales by account payee cheque every month by 10th of the month. This order came to be passed when the application was fixed for final hearing. Though the school management was served and was granted more than one adjournment they did not remain present and therefore instead of finally deciding the matter in the absence of the school management the Tribunal thought it proper to pass the aforesaid interim order on 2/04/1992 Against that interim order Review Application No. 12 of 1992 was filed. That was also dismissed on 24/06/1992 These orders have been challenged in the present petition.

(2.) In order to appreciate the contentions raised in the petition some factual background is necessary.

(3.) Application No. 108 of 1987 was filed by the respondents No. 1 and 2 before the said Tribunal. However that was challenged by the school management by filing Special Civil Application No. 4066 and further proceedings in that application were stayed.