PRESIDENT Vs. SAVITRI W/O PUSHPASHIL PATEL

JUDGEMENT

(1.) This petition challenges the order dated 24 4 2006 passed in Contempt Petition No.12 of 2005 by the presiding Officer, Additional School Tribunal, (Nagpur) Chandrapur, in exercise of its power under Section 11(3) of the Maharashtra Employees of Private Schools (Conditions of service) Regulation Act, 1977 (for short, the MEPS Act ), holding that the respondent No.1 is entitled to back wages since 7 5 1988 till her retirement on superannuation. The order further directs the respondent No.2 Education Officer to deduct from non salary grants due and payable to the petitioners, the amount of arrears and emoluments of the respondent No.1 for the said period, as per the revised pay scale and to pay the same directly to her.

(2.) Such of the facts as are relevant for the purpose of deciding the controversy in the present case, are stated below : By the judgment and order dated 29 11 1988, the School Tribunal allowed the Appeal STN No.88 of 1988 filed by the respondent No.1 challenging her termination from service. The operative part of the same is reproduced below :

(3.) This judgment and order was the subject matter of challenge by the petitioners in Writ Petition No.2873 of 1988. On 13 4 1989, this Court passed an interim order, which reads as under :