SANJAY ANNAJI POHOKAR Vs. SHRIRAMCHANDRA SAMAJ SEVA SAMITI

JUDGEMENT

(1.) The appellants have challenged the identical judgment dated 02.03.2010, passed by the learned single Judge, in Writ Petition No. 2796 of 2006 and Writ Petition No. 5232 of 2006. The appellant in Letters Patent Appeal No. 305 of 2010 is the husband while the appellant in Letters Patent Appeal No. 418 of 2010 is the wife. In the writ petitions they had challenged the judgment dated 12.04.2006 delivered by the learned Presiding Officer of the School Tribunal, Amravati in Appeal No. 23 of 2000 and Appeal No. 22 of 2000, whereby their appeals were dismissed. The learned single Judge dismissed both the writ petitions and confirmed the judgment delivered on 12.04.2006, passed by the learned Presiding Officer of the School Tribunal, Amravati.

(2.) The brief facts of the case are as follows:

(3.) There was a dispute between the appellants and the respondent Nos. 1 and 2. The husband- Sanjay Pohokar and wife-Sunita Mohod were not allowed to join their duty with effect from 31.08.1999 and 30.07.1999 respectively. They challenged their termination before the School Tribunal, Amravati. The School Tribunal set aside their termination and thereafter, they joined their duty.