MANAGING COMMITTEE, INSTITUTE OF INTEGRAL EDUCATION, MATRU VIHAR, BHUBANESWAR Vs. SUDHANSU SEKHAR SATPATHY & OTHERS

JUDGEMENT

(1.) This writ application has been filed seeking quashment of orders dated 25.02.1999 and 13.04.1999 passed by learned State Educational Tribunal under Annexure -5 & 9 respectively in Appeal No. 08 of 1998.

(2.) Essential facts for the purpose may be stated as under:-

(3.) Learned Tribunal has set aside the order of termination under Annexure -4 questioned. It has held that the school being an aided educational institution, the provision of the Act and Rules framed thereunder are applicable. Therefore, without prior approval being taken from the concerned authority as required under section 10(A) of the Act and without following the procedure laid down in rule -22 of the Rules 1974, the order of termination of the service of the appellant has been held to be unsustainable. It has also found that the Managing Committee passing the order of termination was not legally competent to pass such order of termination.