SHRI VILASRAO DESHMUKH SHIKSHAN PRASARAK VA BAHUUDDESHIYA SANSTHA AND ORS. Vs. THE HONBLE MEMBER, SCHOOL TRIBUNAL AND ORS.

JUDGEMENT

(1.) RULE made returnable forthwith.

(2.) IN Appeal Nos. 36, 37 and 38 of 2014, decided by the School Tribunal at Amravati, under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act (in short "the MEPS Act), the order of termination dated 12.05.2014 passed by the management has been set aside and it is held that the respondent -employees are entitled to benefit of continuity in service. The School Tribunal has directed payment of backwages to the extent of 75% and the monthly salary from the date of termination till the date of reinstatement. The Management is before this Court in these writ petitions.

(3.) THE learned counsel appearing for the respondents -employees submits that the Management be directed to deposit 75% of the amount of backwages and the respondents are prepared to face the enquiry as is permissible in law.