CAMBRIDGE INSTITUTE OF TECHNOLOGY Vs. PREM SHANKAR

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Mr. Rahul Kumar and learned counsel for the respondent / Caveator of Caveat No. 81/2018, Mr. Rohit Kumar Singh.

(2.) The appellants have preferred this appeal against the order dtd. 7/2/2018 passed by learned Jharkhand Education Tribunal, Ranchi in Case No. 36/2016 (JET), whereby the purported notification issued vide Memo No. CIT/VCO/119/16 dtd. 30/7/2016, by which, respondent's service has been laid off without payment of salary and additional benefits has been set aside by the learned Jharkhand Education Tribunal by the impugned order directing the appellants to re-instate the respondent in service from the date of impugned notification and pay 50% of the back wages.

(3.) Learned counsel for the appellants, Mr. Rahul Kumar, has submitted that the impugned order is not a stigmatic nor it is a termination order, rather it is only an order of informal stop doing something by the teacher / respondent.