CHOTA GONDIA EDUCATION SOCIETY Vs. DILIP UDARAMJI KATHANE

JUDGEMENT

(1.) Rule, with the consent of learned Counsel for the parties made returnable forthwith and heard.

(2.) The above petitions take exception to the judgment and order of the School Tribunal dated 15/2/2011 whereby the appeals filed by the respondent no.1 in each of the petitions came to be allowed and the petitioners were directed to reinstate the respondent Teachers in the Junior College where they were working and a further direction was issued that the petitioners, i.e. Management to pay compensation of Rs.5,000/- and Rs.1,000/- as costs of the proceedings.

(3.) The respondent Teachers in each of the above petitions were appointed as a Shikshan Sevak by appointment orders dated 13/10/2000. The appointment orders state that their appointment was to be for the period from 14/10/2000 to 13/10/2001. A proposal was sent to the Education Officer seeking approval to their appointment. By order dated 19/3/2001, the Education Officer in terms of the Scheme applicable to the Shikshan Sevaks granted them approval for a period of three years, i.e. upto 15/10/2003. It appears that the petitioner Management terminated the service of the respondent Teachers on 15/10/2003 when the said period of approval came to an end.