SANTOSH BALIRAM DALVI Vs. BHARTI GANPATI JADHAV

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent, the Rule is made returnable forthwith.

(3.) The petitioner challenges the judgment and order dated 21st December, 2005 passed by the School Tribunal, Mumbai in Appeal No. 13 of 2005. By the impugned order the School Tribunal has set aside the order of termination dated 26th July, 2005 which was issued against the respondent No. 1 herein and has directed the respondent No. 2 to 5 to continue services of the respondent No. 1 on the post of a Clerk with regular salary and other benefits, while confirming the interim order passed on 8th August, 2005. The order dated 8th August, 2005 was to the effect that the execution of the termination order dated 26th July, 2005 was stayed.