- (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 01.08.2014 passed by the High Court of Judicature at Bombay Bench at Nagpur in Writ Petition No. 2374 of 1999 whereby the High Court allowed the writ petition filed by respondent No.1 herein and set aside the order dated 05.08.1998 passed by the College Tribunal, Nagpur University, Nagpur in Appeal No. N-10 of 1998 and quashed the termination order dated 31.03.1998 issued by appellant No.1 herein by which the services of the respondent No. 1 had been terminated. The High Court further directed the concerned authorities to reinstate the respondent No.1 on the post of Lecturer but without payment of any back wages to him.
(3.) Facts of the case lie in a narrow compass. They, however, need mention in brief to appreciate the short controversy involved in the appeal. The facts are taken from the SLP.;