LAWS(BOM)-2014-8-170

BHADRAWATI SHIKSHAN SANSTHA Vs. HASHIB PASHA

Decided On August 02, 2014
Bhadrawati Shikshan Sanstha Appellant
V/S
Hashib Pasha Respondents

JUDGEMENT

(1.) Heard Shri Jibhkate, the learned Advocate for the petitioners, Mr. Shende, the learned Advocate for the respondent no.1 and Ms. Rane, the learned AGP for the respondent nos. 2

(2.) Rule. Rule made returnable forthwith.

(3.) The petition takes exception to the order passed by the School Tribunal allowing the appeal filed by the respondent no.1, setting aside the termination order and directing his reinstatement with continuity of service and back wages.