BAL SHIKSHAN MANDAL Vs. POONAM RAMESHWAR JOSHI

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records.

(2.) RULE. Rule made returnable forthwith by consent.

(3.) THE petitioners challenge the judgment and order dated 5-12-2000 passed by the School Tribunal, Solapur setting aside the order of dismissal dated 7-5-1997 issued by the petitioners against the respondent No. 1 dismissing him from services of the petitioners and further directing reinstatement of the respondent No. 1 with half backwages and continuity of services from the date of his dismissal till he is actually reinstated.