MARATHWADA SHIKSHAN PRASARAK MANDAL Vs. SAWARUPSINGH ASARAM UMBARE

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned Advocate for the respondent No. 1 and learned AGP for respondent No. 2 - State waive service. With the consent of the parties, the matter is heard finally at the stage of admission.

(3.) The Management and the College being run by it are impugning the judgment and order of the Presiding Officer, University and College Tribunal, Aurangabad, dated 20.06.2018, in Appeal No. BAMU 01/2016 preferred by the respondent No. 1 under Section 59 of the Maharashtra Universities Act, 1994, against the order of dismissal dated 19.11.2015, whereby, the Tribunal quashed and set aside the punishment of dismissal but awarded a lesser punishment of permanently withholding two increments with future effect and directed his reinstatement with 50% of backwages from the date of dismissal i.e. 19.11.2015 till the date of his joining the duty and further directed continuity in service.