CHANDA SHIKSHAN PRASARAK MANDAL THROUGH ITS SECRETARY Vs. PRESIDING OFFICER, ADDITIONAL SCHOOL TRIBUNAL

JUDGEMENT

(1.) This common judgment shall dispose of two writ petitions, namely (1) Writ Petition No. 1279 of 1998 and (2) Writ Petition No. 1154 of 1998.

(2.) Facts giving rise to the dispute in these cases are as below:

(3.) The learned Counsel for the petitioner-Society submitted that since the very appointment of the Administrator was illegal and was also held so by the High Court in Writ Petition No. 2239 of 1988, he could not be said to have an authority to make the appointments of the employees in the institutions and, therefore, the appointments of respondents No. 3 in both the writ petitions cannot be termed as valid and their services were rightly terminated by the Management, who took over the charge of the institutions after the Administrator was removed. It was further pointed out that the appointment of both these respondents was made by the Administrator on 13th July, 1991, which was subsequent to the judgment delivered by the High Court holding the appointment of the Administrator as invalid.