PEN SHIKSHAN MAHILA SAMITI Vs. SHRADHA SHRIRAM THAKUE

JUDGEMENT

(1.) This petition is directed against the judgment and order dated 9-7-1990 passed by the School Tribunal, Pune, setting aside the order of termination and directing reinstatement of the respondent No. 1 with backwages. The facts :

(2.) The facts giving rise to the present petition in nutshell are that respondent No. 1 was appointed as Assistant Teacher vide order dated 4-6-1987 for the Academic Year 1987-88 with a specific condition that without assigning any reason her services can be terminated at any time during the academic year; if her services were found not necessary.

(3.) The respondent No. 1 after joining the duty as per appointment order executed an undertaking in favour of the management agreeing therein that her services would be liable to be terminated without any prior intimation and/or without assigning any reason. She agreed not to object to such action of the management.