SAHYADRI SHIKSHAN SANSTHA Vs. KARANJKAR NISHANT NEELAKANTH

JUDGEMENT

(1.) This petition impugns the Judgement and order dated 23-10-1997 rendered by the School Tribunal at Kolhapur thereby allowing Appeal No.115 of 1995 filed by the present Respondent No.1 teacher.

(2.) The Petitioners were directed to reinstate the appellant in the original post of Assistant Teacher and to pay him full backwages from the date of termination till reinstatement. The order of termination dated 24-4-1999 was quashed and set aside.

(3.) The Respondent No.4 be deleted forthwith. While admitting this petition vide order dated 29-4-1998, it is stated by the Learned Counsel for the Petitioner, that Respondent Teacher was already reinstated as per the order dated 22-4-1998 and the said reinstatement was subject to the final order in this petition. The order regarding payment of backwages was stayed.