NAMRATA RAMCHANDRA ZAGADE Vs. GUJRATI SHIKSHAN PRACHARAK MANDAL

JUDGEMENT

(1.) Present Petition impugns judgment dtd. 1/2/2022 passed by the School Tribunal, Pune whereby Appeal filed by Appellant (Petitioner herein) against her termination dtd. 6/3/2019 was partially allowed declaring her termination as illegal. Respondent No.1 - Management was directed to pay six months salary as compensation to Petitioner in lieu of reinstatement within a period of 30 days.

(2.) Briefly stated, present dispute pertains to illegal termination of service of Petitioner who was appointed as Assistant Teacher in Respondent No.7 - School and who rendered uninterrupted service for more than nine years prior to her termination dtd. 6/3/2019.

(3.) Mr. Punjabi, learned Advocate for Petitioner would submit that the School Tribunal having categorically held that termination of Petitioner was illegal, committed a grave error in law in denying reinstatement and granting a measure lump-sum compensation of Rs.50,000.00, rendering the impugned judgment self-contradictory and unsustainable.