ADARSH SHIKSHA PARISHAD SAMITI Vs. GAJANAND SHARMA

JUDGEMENT

(1.) This special appeal No. 1077/2005 has been submitted against the impugned judgment dtd. 16/9/2005 passed by Single Judge by which the writ petition submitted by the appellant against the judgment dtd. 16/8/2003 passed by the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (for short 'the Tribunal') has been rejected and the judgment passed by the tribunal has been upheld.

(2.) Earlier, this special appeal was allowed vide judgment dtd. 8/8/2017 and the judgment of the Single Judge was quashed and set aside and the termination order of the respondent was held to be valid and it was observed that if the respondent is agreeable to the offer of receipt of compensation of Rs.2.00 lacs then the same may be granted to him as compensation.

(3.) Against the judgment dtd. 8/8/2017, the respondent submitted Civil Appeal No. 5144-5146/2021 before the Hon'ble Supreme Court and the same was disposed of on 6/9/2021 with the following directions:-