KALPANA NARAYANRAO KADAM Vs. GODAVARI MANAR CHARITABLE TRUST

JUDGEMENT

(1.) Heard learned counsel for the parties. Admit.

(2.) These two letters patent appeals are basically directed against the order dated 4-12-2009 passed in Writ Petition No. 941/2009 whereby this Court granted interim relief in terms of prayer clause (D). In the prayer clause (D), the respondent-writ petitioner prayed for stay of the order passed by the School Tribunal. The appellant also sought review of the order dated 4-12-2009 by filing Civil Application No. 636/2010 in Writ Petition No. 941/2009 and Civil Application No. 637/2010 in Writ Petition No. 905/2009. Both the civil applications seeking review of the order dated 4-12-2009 were rejected vide order dated 23-7-2010. This order is also under challenge in the appeals.

(3.) Writ Petition No. 941/2009 has been filed by the respondent-trust whereas Writ Petition No. 905/2009 has been filed by the respondent-Apparao Patil, both challenging the judgment and order rendered by the School Tribunal dated 17-10-2008 in the appeal filed by the appellant challenging her oral termination order dated 11-10-2007. The said order, terminating the appellant's services as Head Mistress, has been quashed and set aside by the Tribunal. The Tribunal has directed respondent-trust to reinstate the appellant as Head Mistress in Shri Saibaba Secondary and Higher Secondary School with continuity of service from the date of her oral termination. They are further directed to pay full backwages to the appellant from the date of termination with all consequential benefits. This Court admitted both the writ petitions and granted interim relief in terms of prayer clause (D) in the writ petitions.