NAGAR YUVAK SHIKSHAN SANSTHA Vs. SANJAY

JUDGEMENT

(1.) The petitioners are assailing the judgment and order dated 23-9-2015 rendered by the University and College Tribunal, Nagpur ("Tribunal" for short) in Appeal N-19/2015 whereby the appeal preferred by respondent 1 challenging the termination order dated 21-1-2015 is allowed and the petitioners are directed to reinstate respondent 1 with 50% back-wages.

(2.) The controversy lies in a narrow compass and suffice it to only state the basic facts.

(3.) The copy of the memo of appeal preferred by respondent 1 is not placed on record. However, from the reply to the memo of appeal and the application for interim relief, filed on behalf of the petitioners and the judgment and order of the Tribunal, the grounds of challenge to the termination order which are discernible, are as follows: