BORIVALI EDUCATION SOCIETY Vs. GIRA T DESAI

JUDGEMENT

(1.) HEARD Mr.Vora, the learned counsel for the Petitioners.

(2.) ONE of the reasons that prevailed upon the School Tribunal in allowing the appeal filed by the Respondent-Librarian and setting aside her termination was that the order of termination was passed by School Committee which had no power or competence to pass such order.

(3.) IN this view of the matter, the finding recorded by the school tribunal that school committee has no right to terminate the services of the Respondent no.1 employee cannot be faulted.