(1.) This petition by the Management is directed against the judgment of the School Tribunal, Amravati, whereby the Tribunal directed reinstatement of respondent No.1 with effect from 26-6-1991 with back wages.
(2.) Facts, which are material for deciding this petition, are as under :
(3.) Before respondent No.1 came to be appointed, there was another untrained Teacher Shri G.S. Khule, who had been appointed for teaching Commerce, Co-operation and Physical Education. According to the petitioners, respondent No.1 is a protege of the then President of the Society, who terminated the services of said Shri Khule with effect from 24-3-1988. Shri Khule challanged his termination before the School Tribunal by filing Appeal No.144 of 1988. The Management took a stand in the said appeal that as per the order of the Deputy Director of Education to promote one Shri Yawale, the services of said Shri Khule were terminated. The School Tribunal had granted stay to the termination of Shri Khule, which the then President of the Society one Shri Kalmegh ignored.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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