MAHARASHTRA ADDHYAN MANDIR Vs. DEEPAK BALAJIPANT SUPSANDE

JUDGEMENT

(1.) These three petitions by the petitioner-Society are directed against the orders passed by the School Tribunal in Appeal Nos. 200, 201 and 121 of 1991 filed by respondents in each of the three petitions.

(2.) Facts, which are material for deciding the petitions, are as under :

(3.) The services of all these Teachers were not continued after June, 1991 and, therefore, they approached the School Tribunal by preferring appeals. They contended that they were entitled to continuation on completion of the period of probation and, therefore, termination was not good. The Management contested this position by filing a reply before the School Tribunal. After considering the claims of both the parties, the learned Presiding Officer of the School Tribunal allowed the appeals by the respondent-Instructors and directed the petitioner-Management to reinstate all the three Instructors and also to pay backwages to them. It is not in dispute that the trades in question were discontinued by the School by 30-4-1992. Therefore, the wages were ordered to be paid till that date. Aggrieved thereby, the Management is before this Court by filing the three petitions.