PRINCIPAL Vs. PRADNYA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) The Management, running a College has filed this petition challenging judgment and order dtd. 18/4/2018, passed by the learned Presiding Officer, University and College Tribunal, Aurangabad, allowing Appeal filed by respondent No. 1. Order of termination dtd. 4/11/2016 is set aside and petitioners are directed to reinstate respondent No. 1 to the post of Assistant Professor with continuity in service and back wages from the date of termination till her reinstatement.

(3.) The facts in short are that respondent No. 1 was appointed with the petitioner after due selection to the post of Lecturer in Psychology by order dtd. 27/4/2009. On 28/4/2011, respondent No. 1 was confirmed in service after successfully completing her probation period. By order dtd. 18/2/2012, the University also granted an approval with effect from her appointment. In June, 2014, she came to be appointed as Head of the Department in Psychology Department. The University also granted benefits to her under the Carrier Advancement Scheme.