MANAGEMENT, DE NOBILI SCHOOL Vs. NILIMA MINZ TUDU

JUDGEMENT

(1.) The appeal is directed against the order dtd. 11/11/2008 passed by the Jharkhand Education Tribunal (for short JET), Ranchi, whereby the order dtd. 12/5/2008 passed by the appellant-management, dismissing the respondent from the service, was quashed and set aside.

(2.) For appreciation of the matter it would be necessary to recapitulate the facts giving rise to the present appeal.

(3.) The respondent-delinquent being aggrieved with the order of the disciplinary authority, challenged the orders dated 11/12/5/2008 and 7/7/2008 before the Jharkhand Education Tribunal, Ranchi. The J.E.T, by the impugned order set aside the dismissal order passed by the management. Being aggrieved the respondent/management of the school has preferred the instant appeal.