NAVA SAMAJ MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petition challenges judgment and order dtd. 1/10/2021 passed by Presiding Officer, School Tribunal, Mumbai allowing Appeal No.1 of 2020 filed by the Respondent No.4 challenging his 'otherwise termination' from 26/11/2019. The School Tribunal, while allowing the Appeal, has set aside the oral termination of the Respondent No.4 and has directed the Petitioner-Management to reinstate him on his previous post as a full time Assistant Teacher for Hindi subject with full backwages and continuity in service.

(2.) Brief facts leading to the filing of the Petition are stated thus:

(3.) Respondent No.4 approached School Tribunal by filing Appeal No.1 of 2020 challenging his oral termination. The Tribunal has proceeded to allow the Appeal by judgment and order dtd. 1/10/2021 setting aside the oral termination of Respondent No.4 and directing his reinstatement with full backwages and continuity in service.