Supreme Court - Daily Orders
Chandrashekhar Anandraoji Rewatkar vs Navjeevan Shikshan Sanstha on 23 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).842-843 of 2017
(Arising out of SLP(C)No(s).19167-19168 of 2016)
CHANDRASHEKHAR ANANDRAOJI REWATKAR Appellant(s)
VERSUS
NAVJEEVAN SHIKSHAN SANSTHA AND ORS Respondent(s)
O R D E R
Leave granted.
These appeals have been preferred against judgments and orders passed by the High Court of Judicature at Bombay, Nagpur Bench on 4th September, 2014 and 7th October, 2015 in W.P.No.5455 of 2005 and Misc. Civil Application ST No.23162 of 2014 in W.P.No.5455 of 2005 respectively.
The appellant was appointed as an Assistant Teacher on probation on 6th July, 1999 by Sadhbhawna Bahu Uddeshya Shikshan Sanstha which was running the school in question at the relevant point of time. The management of the school was later on transferred to respondent no.1-Navejeevan Shikshan Santha some time in the year 2001 and thereafter on 23rd June, 2004 the services of the appellant were dispensed with orally. On 21st September, 2004, the appellant approached the School Tribunal under the provisions of Maharashtra Employees of Signature Not Verified Private Schools (Conditions of Service) Regulation Act, Digitally signed by MAHABIR SINGH 1977.
Date: 2017.01.24 16:31:09 IST The Tribunal vide order dated 8 th August, 2005 allowed Reason:
the appeal and reinstated the appellant with continuity of services and backwages. The High Court set aside the said 2 order, mentioned above, on the ground that the appellant could not produce the advertisement in pursuance of which he was appointed.
We have heard learned counsel for the parties at some length.
It is undisputed that the appellant served for more than five years and the School Tribunal recorded a finding that the appointment of the appellant was after the prior permission of the Education Department and in pursuance of the selection after an advertisement. The said finding could not have been set aside without any basis, only on the ground that the appellant failed to produce the advertisement.
Accordingly, we allow these appeals, set aside the judgment and order passed by the High Court and restore the Order of the School Tribunal. No costs.
The appellant may be allowed to join service within a period of two months. However, having regard to the facts and circumstances of the case, we direct that the appellant will not be entitled to any backwages.
Applications, if any, shall also stand disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, JANUARY 23, 2017.3
ITEM NO.6 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for
Special Leave to Appeal (C) No(s). 19167-19168/2016
(Arising out of impugned final judgment and order dated 07/10/2015 in MCA No. 23162/2014, 04/09/2014 in WP No. 5455/2005, 07/10/2015 in WP No. 5455/2005 passed by the High Court Of Bombay At Nagpur) CHANDRASHEKHAR ANANDRAOJI REWATKAR Petitioner(s) VERSUS NAVJEEVAN SHIKSHAN SANSTHA AND ORS Respondent(s) (With interim relief and office report) Date : 23/01/2017 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Dr. Monika Gusain,Adv.
For Respondent(s) Mr. L.D. Joshi,Adv.
Mr. Nishant R. Katneshwarkar,Adv.
Mr. Satyaji A. Desai,Adv.
Ms. Anagha S. Desai,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, these appeals are allowed: “Accordingly, we allow these appeals, set aside the judgment and order passed by the High Court and restore the Order of the School Tribunal. No costs.
The appellant may be allowed to join service within a period of two months. However, having regard to the facts and circumstances of the case, we direct that the appellant will not be entitled to any backwages.
Applications, if any, shall also stand disposed of.” (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)