SENIOR SECONDARY SCHOOL KESARGANJ AJMER Vs. AMITA SHARMA

JUDGEMENT

(1.) ALL the respondents have been served. The matter is taken up for final disposal with the consent of learned counsel for parties.

(2.) THE petitioners seek to quash the judgment dated February 23, 2005 of Rajasthan Non Government Educational Institutions Tribunal Jaipur (for short `tribunal') whereby the application of respondent No. 1 (for short `employee') under section 21 of Rajasthan Non Government Educational Institutions Act, 1989 (for short `1989 Act') was allowed and the termination order that was orally passed on June 9, 2004 against the employee was set aside and she was directed to be reinstated back in service with all consequential benefits.

(3.) FOR these reasons the writ petition being devoid of merit stands dismissed. The interim order passed on March 31, 2005 shall stand vacated. There shall be no order as to costs. .