- (1.) Special leave granted.
(2.) This appeal is directed against the judgment and order of the High court of Bombay dated 26/02/1988 setting aside the order of the district Judge Latur and restoring the order of the trial court granting injunction against the appellant.
(3.) Abdul Saheb, respondent was employed as a teacher in the Institution maintained by the appellant society. The appellant society issued a notice dated 31/03/1987 to the respondent terminating his services as Head Master of the institution. The respondent filed a suit before the trail court for declaration that the order dated 31/03/1987 terminating his services was illegal and void. He claimed further relief for reinstatement. Along with the plaint the respondent also made an application for the grant of temporary injunction restraining the appellant society from interfering with his function as the head Master of the Institution. The Trial court after hearing the parties issued temporary injunction in favour of the respondent restraining the appellant Society as prayed by the respondent. On appeal at the instance of the appellant the District judge Latur by his order dated 5/10/1981 set aside the order of the Trial court and dismissed the respondent's application for grant of temporary injunction. The respondent made a revision application under S. 115 of the code of Civil Procedure before the Higl court against the order of the District Judge. The High court by its order dated 26/02/1988 set aside the order of the district Judge and restored the order of the Trial court granting temporary injunction in respondent's favour.;