SURYA EDUCATION SOCIETY Vs. GIRIJA PANDEY

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment and order dtd. 27/9/2007 (hereinafter referred to as "impugned order") passed by the learned single judge in Writ Petition No. 3349/1998 allowing the Petition filed by the Respondent No.1 thereby quashing and setting aside the order of the school tribunal dtd. 18/12/1996 on an appeal filed under Sec. 9(a) of the Maharashtra Employees of Private Schools (Conditions of Service Regulation) Act, 1977 (hereinafter referred to as "MEPS Act"). By the aforesaid impugned order the Appellant Society/school was directed to reinstate Respondent No.1 in service with continuity of service and full back-wages.

(2.) Briefly the facts are:-

(3.) We have heard Mr. Rohit Joshi for the Appellant Society/school, Ms. Ranjana Todankar for Respondent No.1 as well as Ms. Kavita Solunke, Addl.G.P. for the State. We have also perused the papers and the impugned order passed by the learned single judge.