KUMAR KESHAORAO KALE Vs. SHRI SHIVAJI EDUCATION SOCIETY

JUDGEMENT

(1.) The judgment delivered by the learned Single Judge of this Court on 08.6.2009 in Writ Petition No. 2236/1999 form the subject matter of both these Letters Patent Appeals. L.P.A. No.316/1999 is by the employee, who seeks restoration of the judgment delivered by the College Tribunal in his favour. L.P.A. No.441/2009 is by the employer, who seeks dismissal of the appeal filed by the employee before the College Tribunal.

(2.) The College Tribunal at Nagpur is joined here as respondent No.3 and respondent no.2, respectively. It has decided Appeal No. A5 of 1996 on 19.2.1999. The operative part of this judgment reads as under :

(3.) The learned Single Judge, in Writ Petition No. 2236/1999 after hearing the parties, has substituted the same by following directions