MAULANA AZAD EDUCATIONAL TRUST Vs. SYEDA AMERA BANO

JUDGEMENT

(1.) Heard finally with consent at admission stage.

(2.) In both writ petitions the petitioner-Maulana Azad Educational Trust is challenging the judgment and order passed by the School Tribunal, Aurangabad dated 23.04.2018 in two separate appeals preferred by the respondents- employee. By impugned order dated 23.04.2018, in Appeal No.17 of 2017, the School Tribunal, Aurangabad allowed the appeal, quashed and set aside the oral or otherwise termination dated 15.06.2017 and directed the petitioners to reinstate the appellant (respondent herein) in service within 40 days from the date of the order with the further direction that the appellant is entitled for 50 % of the back wages and arrears of salary from the date of oral or otherwise termination till the reinstatement along with all the consequential benefits, as prayed.

(3.) Being aggrieved by the same, the petitioner-Maulana Azad Educational Trust has preferred writ petition No.6960 of 2018 and being aggrieved by the judgment and order passed by the School Tribunal in appeal No.18 of 2017 preferred writ petition No.6994 of 2018.