TRUSTEES OF SWATI EDUCATION TRUSTS Vs. MEENAXI PRASADE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner takes exception to the judgment and order dtd. 29/6/2020, passed by the learned Presiding Officer, School Tribunal, Mumbai, in Appeal No. 28 of 2019, whereby and whereunder the Appeal preferred by the respondent No. 1 came to be allowed by setting aside the order of dismissal from service dtd. 14/9/2019 with direction to reinstate the respondent No. 1 and pay backwages to the extent of 60%.

(3.) Shorn of superfluities, background facts necessary for the determination of this Petition can be stated as under:-