PRATIBHA NIKETAN EDUCATION SOCIETY Vs. ASHOK SAMBHAJI DALPE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The question/issue that has been raised in this petition is with regard to the distinction between a "fraud"/"nebulous" act and innocuous act. The said issue has been canvassed by the petitioners and the respondents in the light of the following judgments of the Hon'ble Supreme Court and of this Court, which substantially deal with this issue ;

(3.) The petitioners are aggrieved by the judgment and order dated 21/08/2015 delivered by the School Tribunal, Latur by which Appeal No.42/2014 filed by respondent No.1 / employee has been partly allowed and his termination dated 12/10/2013 has been quashed and set aside in the light of the ratio laid down in the various judgments which have been considered in the Shalini case and Arun Vishwanath Sonone .