CHOPASNI SHIKSHA SAMITI Vs. GAJENDRA SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dated 21/8/18 passed by Rajasthan Non- Government Educational Institution Tribunal, Jaipur ('the Tribunal').

(2.) The respondent no.1 was appointed to the post of Administrative Officer by order dated 2/3/1985. His services were terminated by order dated 14/11/2000 and various recoveries were also ordered to be effected against him, which order was challenged by him before the Tribunal, whereby, the appeal filed by him was allowed by the Tribunal by its order dated 27/3/2002. The petitioners approached this Court by filing S.B. Civil Writ Petition No.2563/2002, however, during the pendency of the writ petition a settlement was arrived at between the parties,therefore, by order dated 8/12/2005, the petition was disposed of in terms of the agreement dated 7/9/2005.

(3.) Whereafter, the respondent no.1 was issued a charge sheet on 7/2/2009 leveling four charges, the charges were later on amended and a fresh charge sheet dated 23/4/2010 was again issued to the respondent no.1, however during the pendency of the said charge sheet, a resolution was passed by the petitioners inter alia compulsorily retiring the respondent no.1 under the provisions of Section 16(1) of the Rajasthan Non-Government Education Institutions Act, 1989 ('the Act, 1989').