Section 7(2) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
(2)Where any order of dismissal, removal or reduction in rank or otherwise termination of service, of an employee is decided by the Tribunal to be wrong, unlawful or otherwise unjustified, the Tribunal may pass an order directing that the employee shall be reinstated in service or, as the case may be, restored to the rank, which he held immediately before his dismissal, removal, reduction in rank or otherwise termination of service, by the manager of the higher secondary school and the manager of the higher secondary school shall forthwith comply with such direction.
