RAJASHRI SHAHU CHHATRAPATI SHIKSHAN SANSTHA Vs. SAU.MANGALA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally.

(3.) By the present writ petition, the petitioners, Management and Headmaster of the school run by the said Management, have challenged judgment and order dated 10/01/2019 passed by the School Tribunal, Nagpur, whereby the Tribunal has allowed the appeal filed by the respondent No.1 and upon setting aside order of termination of service dated 18/04/2007, directed that the respondent No.1 shall be reinstated with continuity of service and full back wages.