LIMBDI KELVANI MANDAL Vs. AVNIBEN INDUBHAI CONTRACTOR

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed by the unsuccessful respondent before the learned Single Judge. The learned Single Judge, in a petition filed by the respondent employee, reversed the judgement and order dated 14.03.2011 passed by the Gujarat Primary Education Tribunal. The Tribunal had confirmed the order of termination dated 19.01.2006 passed by the appellant herein.

(2.) The facts in brief are as under:

(3.) Mr. Kirtidev Dave, learned advocate appearing on behalf of the appellant management has contended that the Tribunal did not commit any error much less an error of law in upholding the order of termination dated 19.01.2006 passed by the school management. Mr. Dave further submitted that the order of termination was passed as the petitioner had remained absent for quite a long time and therefore a show cause notice dated 19.01.2006 was issued and after having waited for seven days the order of termination was effective from 26.01.2006.