YOGESHBHAI AMBALAL PATEL Vs. PRESIDENT / MANAGING TRUSTEE

JUDGEMENT

(1.) Since the issues raised in both the captioned petitions are interrelated, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Civil Application No.9373 of 2015 is an application under Article 227 of the Constitution of India, calling in question the legality and validity of the order dated 27th March 2015 passed by the Gujarat Educational Institution Services Tribunal at Ahmedabad in new Appeal No.639 of 2014.

(3.) The case of the petitioner may be summarised as under: 3.1 The petitioner was appointed as an 'Assistant Teacher' in the respondent - School from 1st July 1993. The school management terminated the services of the petitioner with effect from 30th April 1998. The petitioner challenged the action of the management by filing an application being the application No.69 of 1998 before the Gujarat Primary Educational Tribunal and prayed for reinstatement and back wages. The Tribunal, vide order dated 21st January 2006, allowed the application and the management was directed to reinstate the petitioner with back wages.