Kurian Joseph, J. - (1.) Leave granted.
(2.) It is a case where pursuant to the disciplinary proceedings initiated against the appellant teacher, he was terminated from service. At one stage, the respondent Management had taken a resolution that the appellant could be reinstated subject to the condition that he would forego backwages and that the punishment of reduction of two increments will be imposed on him.
(3.) It appears that on account of a miscommunication, the settlement did not work out. The Management, thereafter, terminated the services of the appellant. The High Court upheld the termination.;