Section 11(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(2)Where the Tribunal, after giving reasonable opportunity to both parties of being heard, decides in any appeal that the order of dismissal, removal, otherwise termination of service or reduction in rank was in contravention of any law (including any rules made under this Act), contract or conditions of service for the time being in force or was otherwise illegal or improper, the Tribunal may set aside the order of the Management, partially or wholly, and direct the Management, —(a)to reinstate the employee on the same post or on lower post as it may specify;(b)to restore the employee to the rank which he held before reduction or to any lower rank as it may specify;(c)to give arrears of emoluments to the employee for such period as it may specify;(d)to award such lesser punishment as it may specify in lieu of dismissal, removal, otherwise termination of service or reduction in rank, as the case may be;(e)where it is decided not to reinstate the employee or in any other appropriate case, to give to the employee twelve months’ salary (pay and allowances, if any), if he has been in the service of the school for ten years or more and six months’ salary (pay and allowances, if any) if he has been in service of the school for less than ten years, by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or(f)to give such other relief to the employee and to observe such other conditions as it may specify, having regard to the circumstances of the case.
