DILIP NAMDEO WASNIK Vs. PANCHSHEEL SHIKSHAN SANSTHA,

JUDGEMENT

(1.) This is an appeal by the employee / teacher questions Judgment dated 2nd March, 2009, delivered by the learned Single Judge in Writ Petition No. 3835/1999. That petition filed by respondent No.1 employer came to be allowed and the Judgment delivered by the School Tribunal on 26/07/1999, allowing the appeal No. STN No.179/1993 was set aside. That appeal was filed by the present appellant.

(2.) The appellant was terminated on 21/06/1993 and in appeal he pointed out that management while deputing him for vacation Bachelor of Education (B.Ed.) training 1993-95 gave necessary certificate on 21/02/1993 and the management, therefore, could not have terminated him. He also placed reliance upon Rule 6 of the MEPS Rules, 1981.

(3.) The School Tribunal has accepted this stand and granted him relief of reinstatement with the back wages. This Judgment was stayed during pendency of writ Petition No. 3835/1999.