JANABAI NIVRUTTI SAUNE Vs. DHARMVEER SHAMBHURAJE

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith. With the consent of parties, petition is taken up for final hearing.

(3.) Petitioner is aggrieved by the judgment and order dtd. 6/1/2022 passed by the Presiding Officer, School Tribunal, Pune (Tribunal). Petitioner had challenged order dtd. 1/2/2020 terminating her service w.e.f. 6/2/2020 in her Appeal No.14 of 2020 before the Tribunal. The Tribunal has proceeded to allow the appeal holding that Petitioner's termination was against the provisions of law. However instead of granting reinstatement, the Tribunal has directed the management to pay 6 months' salary to her in lieu of compensation as per Sec. 11 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulations Act 1977 in addition to costs of Rs.10,000.00. Petitioner is aggrieved by the judgment and order of the Tribunal to the extent of denial of relief of reinstatement in service.