PATEL EDUCATION AND CHARITABLETRUST Vs. MANJIT T NAIR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners under Article 226 of the Constitution of India have challenged the judgment and order dated 5.7.1996 passed by the Gujarat Primary Education Tribunal (hereinafter referred to as 'the Tribunal' for short) on Application No. 220 of 1991 preferred by respondent No. 1 applicant, declaring that the action of the petitioner preventing the respondent No. 1 from discharging her duties from 4.5.1991 was illegal and directing the present petitioner to reinstate the respondent No. 1 with effect from 4.5.1991 with back wages and other incidental benefits and petitioner was ordered to pay Rs.500=00 towards cost.

(3.) This Court (Coram: Miss R.M.Doshit, J.) vide order dated 7.4.1997 issued Rule and granted interim relief in terms of para 6(D).