NALANDA Vs. BABAN

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally with consent of learned counsel for the respective parties.

(3.) These two petitions arise out of judgment and order dtd. 22/09/2022, passed by the learned Presiding officer, School Tribunal, Amravati Division, Amravati, in Appeal No.21 of 2019. Writ Petition No.6613 of 2022 is filed by the employee and Writ Petition No.361 of 2023 is filed by the Management. The parties will be referred as "employee" and "Management" hereinafter.