SAVITRI GIRLS COLLEGE Vs. SHAKUNTALA TANWAR

JUDGEMENT

(1.) The Management, Savitri Girls College Ajmer has preferred Writ Petition No.4764/2000 assailing the order passed by the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (hereinafter 'Tribunal') dated 16.5.2000 whereby the application under Section 21 of the Rajasthan Non-Government Educational Institutions Act 1989 (hereinafter 'the Act of 1989') filed by the respondent - Shakuntla Tanwar was allowed and the orders dated 12.10.1999 and 1.12.1999 whereby the recoveries were sought to be made from the respondent, were quashed and set aside. Further directions were issued to return the amount recovered alongwith interest @ 12 % per annum.

(2.) The another Writ Petition No.3583/2000 has been preferred by Shakuntla Tanwar assailing the same order challenging the findings of the Tribunal whereby the services of the petitioner was held to be continuous from 19.5.1989. The petitioner in the said writ petition has prayed that she should be held entitled to senior scale w.e.f. 17.8.1990 instead of 19.5.1994 as granted by the Management, Savitri Girls College, Ajmer.

(3.) No one appears for Shakuntala Tanwar.