NIRMAL KRIDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the admission stage.

(2.) By this petition petitioners assail judgment and order dtd. 20/9/2021 passed by the Presiding Officer, University and College Tribunal, Aurangabad in Appeal No.BAMU-02 of 2020. By that order, the Tribunal has allowed the appeal filed by respondent no.2 and has set aside the order dtd. 29/11/2019 imposing penalty of dismissal from service. The respondent no.2 is directed to be reinstated alongwith back wages from the date of suspension till the date of reinstatement alongwith continuity in service.

(3.) Petitioner no. 1 is a Trust which runs and operates Nirmal Krida and Samaj Prabodhan Trust's Arts, Science and Commerce College. Petitioner no.2 is the Principal of the College. The respondent no.2 has been in employment of Petitioners since 9/7/2009 as Associate Professor.