Section 21 in Puducherry School Education Act, 1987
21. Appeal against orders of punishment imposed on teachers and other persons employed in recognised schools.
(1)Any teacher or other person employed in any recognised school, -(a)who is dismissed, removed or reduced in rank or whose appointment is otherwise terminated ; or(b)whose pay or allowances or any of whose conditions of service are altered or interpreted to his disadvantage, by an order, may prefer an appeal against such order to such authority or officer not below the rank of the Director of Education, Puducherry, as may be prescribed ; and different such authorities or officers may be prescribed for different classes of private schools.Explanation. - In this section, the expression "order" includes any order made on or after the date of the commencement of this Act in any proceedings which were pending on that date.(2)The appellate authority may, after giving the parties an opportunity of making their representations, pass such order on the appeal as it may deem fit:Provided that in disposing of an appeal under this section in relation to a minority institution, the appellate authority shall consider and shall only consider whether the procedure for taking disciplinary action prescribed under this Act has been complied with and if not, whether such non-compliance has resulted in the failure of justice, and pass orders -(i)confirming or setting aside the said order : or(ii)remitting the case to such authority with such directions as it may deem fit in the circumstances of the case.
