SHRAM SADHANA BOMBAY TRUST Vs. CHANDRAKANT RAMDAS JOSHI

JUDGEMENT

(1.) In these two writ petitions, petitioners are challenging the common judgment and order dtd. 22/12/2017 passed in Appeal No. NMU-02/2009 and NMU-03/2009 respectively by the Presiding Officer, University and College Tribunal, Aurangabad.

(2.) The petitioner No. 1 is a Trust registered under the provisions of Societies Registration Act, 1860 and Maharashtra Public Trust Act, 1961. Petitioner No. 2 is the Engineering College run by the petitioner No. 1 Trust. The respondents in respective appeals were permanent employees of the petitioner No. 2 College, appointed as Laboratory Technician and Laboratory Attendant respectively.

(3.) The respective respondents had approached the University and College Tribunal, Aurangabad (hereinafter referred to as "College Tribunal") against the order of termination with a prayer for reinstatement with back-wages. Their appeals were allowed by the College Tribunal vide common judgment and order dtd. 22/12/2017, directing reinstatement with 100% back-wages.