VASANTRAO BABURAO KHARAT Vs. SIDDESHWAR SHIKSHAN

JUDGEMENT

(1.) THIS is a petition challenging the observations in the order dated 18th February 1985 in school Tribunal Appeal No. 83 of 1984 on the file of the Presiding Officer, School Tribunal, pune. We have heard the learned counsel for both sides.

(2.) FEW facts which are necessary for the disposal of the present petition are as follows.

(3.) THE petitioner is working as a clerk in the 1st respondent school. It appears that he had gone on leave on medical ground from 5-1-1984 and reported to duty on 3-4-1984 and produced medical certificate. The management was not satisfied with the medical certificate and did not take him on duty. Since the management refused to take him on duty and after waiting for sometime, the petitioner filed an appeal before the Tribunal challenging the directions of the management for not taking him on duty. The management contested the case before the Tribunal by filing written statement. After hearing both sides the learned Tribunal allowed the appeal by the impugned order and set aside the order of termination of the petitioner. It directed the management to reinstate the appellant in the post of clerk within a period of 2 months from the date of the order.