Kurian, J. - (1.) Respondent No. 1 was appointed initially for a period of 10 months i.e. from 01.07.1990 to 30.04.1991. After a period of two months (apparently summer vacation), the respondent was again appointed as teacher for a period of 10 months. Thereafter, he was discontinued from service.
(2.) The respondent challenged the same before the School Tribunal. The Tribunal held that the discontinuance was illegal. Therefore, an order was passed to reinstate the respondent with all consequential benefits.
(3.) The same was challenged by the appellant - Management before the High Court. The writ petition was dismissed. The appellant still pursued the matter before the Division Bench in an intra-court appeal. The appeal was also dismissed. Hence, this appeal.;