LIBERAL EDUCATION SOCIETY NAGPUR Vs. VRUSHALI

JUDGEMENT

(1.) This petition by Management is directed against the order passed by the learned Presiding Officer of the School Tribunal, Nagpur allowing the respondent No. 1s appeal against termination of her services on 3rd of May, 1993 and directing the petitioner to reinstate respondent No. 1.

(2.) When the petition was admitted ad interim relief in terms of prayer Clause (ii) was granted namely, staying the order of the School Tribunal and therefore, presumably respondent No. 1 has not been reinstated.

(3.) Facts which are material for deciding this petition are as under: