ADARSH CENTRAL SCHOOL Vs. PRAMESH CHANDRA PATHAK

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is directed against the judgment of the learned Single Judge dtd.5.2.2003. This appeal was filed on 28.1.205 and is barred by 693 days. Hence, it is accompanied with the application under Section 5 of the Limitation Act.

(3.) The facts and circumstances in which this appeal has been preferred in brief are that the respondent was serving with the appellant institution and was in permanent employment of the appellant after regular selection. His appointment was terminated by order dtd.26.2.1999 which has been challenged before the Educational Tribunal. By order dtd.1.1.2003, the Tribunal allowed the appeal of the Teacher and directed his reinstatement. The controversy which was noticed and the opinion which was expressed by the Tribunal deserve to be noticed here.