NEHRU SHIKSHAN SANSTHA Vs. SHOBHA KARVE

JUDGEMENT

(1.) The petition challenges the order passed by the School Tribunal. The School Tribunal has concluded that the termination of service of the 1st respondent is illegal and has, therefore, set it aside. The 1st respondent has been granted reinstatement w.e.f. 9.7.2004 as an Assistant Teacher with continuity of service and full back wages and other consequential benefits. The grievance of the petitioners in the petition is that the 1st respondent was illegally appointed in service in connivance with one Bharat Oval who was then the headmaster of Kamala Nehru Primary School, Chinchwad, which is run by the 1st petitioner. The petitioners have contended that all the school records showing the 1st respondent's name were fabricated by the 1st respondent in collusion with Bharat Oval in order to assist the 1st respondent in attaining and continuing in employment with the school. It is for this reason the services of the 1st respondent were terminated.

(2.) The facts giving rise to the petition are as follows:-

(3.) It appears that, in 1999, respondent No.1 filed Writ Petition No.6272 of 1999 against the Administrative Officer, Municipal Primary School Board for granting approval to her appointment. This petition was later withdrawn unconditionally by the 1st respondent.