ADARSH VIDYA MANDIR SAMITI BHARATPUR Vs. RAJU LAL

JUDGEMENT

(1.) Instant intra court appeal has been filed against the order of the learned single Judge dt.31.5.2004 while rejecting the writ petition preferred by the appellant confirmed the order of the Rajasthan Non Government Education Institutions Tribunal (Tribunal) dt.3.3.2004 directed the appellants' managing committee which is a recognized non aided education institution to grant scale of pay and allowances to the employee as admissible to the employees of the govt. institution.

(2.) At the outset, it has been informed to this Court that the respondent employee remained willful absent from duty from 6.7.2008 and despite notice being published in the newspaper since he failed to report for duty and no explanation from his side came forward after publishing the final public notice on 23.6.2009 being remained willful absent from duty his services are dispensed with vide order dt.29.6.2009 and that was never made subject matter of challenge and according to the appellant he is no more in service of the institution w.e.f. 29.6.2009.

(3.) The facts which culled out in nutshell are that the Managing Committee of the appellant, Adarsh Vidya Mandir Samiti, Bharatpur is a Managing Committee of the educational institution in Bharatpur District which are administered, controlled and managed by it and Educational Institution are not receiving any aid in any form of grant in aid from the govt.