RENUKA LAUNGANI Vs. CHOTALAL AJMERA

JUDGEMENT

(1.) BY consent of the respective counsel, during the hearing of the application the main contempt petition was heard on merits.

(2.) THE petitioner was appointed as Head Mistress in Smt. S.S. Ajmera High School with effect from 1-8-1992 and she was appointed in a clear and permanent vacancy. It is the case of the petitioner that the respondent management by an order dated 19-11-1993 terminated the services of the petitioner illegally and the petitioner has challenged the said illegal termination order by preferring appeal before the School Tribunal, Mumbai. In the said appeal, an application for ad-interim stay of the order was made and the School Tribunal has, as per order dated 2-12-1993 granted relief in favour of the petitioner. At the instance of the respondent management the said interim order was challenged before the High Court by filing a writ petition and as per order dated 20-12-1993 the petition filed by the management was dismissed.

(3.) ALONG with the petition the petitioner has annexed the order of the School Tribunal dated 28-8-1995 and the letter dated 11-9-1995 issued through the Advocate of the petitioner in favour of the Managing Trustees of the respondent and the order dated 6-2-1996 passed in Writ Petition No.4940 of 1995 rejecting the petition of the management and the letter dated 10-12-1996 issued to the respondent management and their Trustees.