JAYSINGPUR SHIKSHAN PRASARAK MANDAL Vs. BALASAHEB YASHWANT SAPKAL

JUDGEMENT

(1.) This petition arises from the judgment and order rendered by the School Tribunal on 30/4/1998 thereby allowing Appeal No.79 of 1997 filed by the respondent no.1 - teacher. The School Tribunal by the impugned order has held that the termination notice dated 29/3/1997 was illegal and ineffective and, therefore, it was set aside, the petitioner - management was directed to reinstate the appellant on the original post as being a permanent employee and to pay him backwages including pay and allowances from the date of termination till reinstatement in the prescribed scale.

(2.) While granting Rule as per the order dated 19/8/1998 this Court had turned down the petitioner s prayer for interim relief and, therefore, the petitioners had filed Letters Patent Appeal No.291 of 1998 which was finally disposed by the Division Bench on 7/12/2001 with the following directions:

(3.) The facts which are not seriously disputed between the parties are as under,