SOLDIER PUBLIC SCHOOL Vs. P.N.SOMAN

JUDGEMENT

(1.) Learned Senior counsel appearing for the petitioners submits that the Management decided to do away with the transportation system of buses in the school and consequently all the drivers who were working were removed and their services were dispensed with. An appeal was preferred by the said driver before the Rajasthan Non-Government Educational Institutions, Tribunal and under Section 19(2) of the Rajasthan Non-Government Educational Institutions Act, 1989 and the Tribunal has allowed the appeal with directions to the petitioner-Management to reinstate the driver and also pay all consequential benefits vide order dated 21.08.2000.

(2.) Learned counsel submits that the operation of the order passed by the Tribunal was stayed by this Court vide order dated 10.01.2001 and thereafter the application for vacation of the stay was also dismissed.

(3.) The school is no more continuing with the transportation system and does not have any buses on which the drivers can be reinstated and it is infact a case of abolition of posts of the Drivers.