WP.14979.2022.doc

Ajay

ININ  THETHE  HIGHHIGH  COURTCOURT  OFOF  JUDICATUREJUDICATURE  ATAT  BOMBAYBOMBAY

CIVIL APPELLATE JURISDICTIONCIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 14979 OF 2022

Bharat Ramchandra Shirsat ..Petitioner

         Versus

Nimsakhar Society and Ors. ..Respondents

....................

Mr. Rahul Kadam, Advocate for Petitioner.

Mr. Rushikesh Barge,  Advocate for Respondent Nos.1 to 3.

Mr. P.J. Gavhane, AGP for Respondent – State.  

......…...........

CORAM:MILIND N. JADHAV, J.

DATE :JUNE 08, 2026.

JUDGMENT:

1.  Heard   Mr.   Kadam,   learned   Advocate   for   Petitioner,   Mr.

Barge, learned for Respondent Nos.1 to 3 and Mr. Gavhane, learned

AGP for Respondent – State.

2.  Writ Petition is filed on 05.11.2022 by Bharat Ramchandra

Shirsat, employee of N.E.S High School and Junior College (for short

“N.E.S. High School”)   managed   by   Respondent   No.1   –   Trust.

Respondent Nos. 2 and 3 are President and Secretary of Respondent

No.1 – Trust and Respondent No.4 is Principal of the Institution.

Respondent Nos.5 and 7 are Education Officer and Deputy Director of

Education   –   State.   Respondent   No.6   is   the   Education   Institution

managed by Respondent No.1 – Trust wherein Petitioner was originally

employed. Judgment dated 23.09.2022 passed by School Tribunal,

1 of 19

WP.14979.2022.doc

Pune is assailed in the present Writ Petition. Petition is not admitted

till today and by consent of parties it is heard finally.

3.  Briefly stated, in September 2009, Petitioner was appointed

as Librarian in Respondent No.6 – College which was managed by

Respondent   No.1   –   Trust   and   Respondent   No.7   –   State   granted

sanction for his appointment vide Order dated 13.07.2011. Petitioner

worked as Librarian in Respondent No.6 – College until October 2014

when Respondent No.1 closed Respondent No.6 – College due to

declining enrollment of students. On 30.11.2014, Respondent No.1

transferred Petitioner to another Educational Institution managed by

Respondent No.1 being N.E.S. High School and permanently appointed

him to the post of Junior Clerk. 

3.1.  On 22.07.2019, Respondent Nos.1 to 3 orally terminated

services   of   Petitioner   and   appointed   one   Charansingh   Laxman

Ranaware who is arrayed as Respondent No.8 in the present Petition.

On 09.10.2019, Petitioner filed statutory appeal under Section 9 of

Maharashtra Employees of  Private Schools (Conditions of  Service)

Regulation Act, 1977 (for short “MEPS Act”) before School Tribunal,

Pune. 

3.2.  During   the   course   of   hearing   before   School   Tribunal,

Petitioner filed application dated 14.12.2020 calling upon Respondents

to   produce   certain   documents   in   their   possession   pertinent   to

2 of 19

WP.14979.2022.doc

adjudication of the dispute. On 10.01.2022, School Tribunal directed

Respondents to produce the documents requested by Petitioner. 

3.3.  On   22.03.2022,   Petitioner   filed   his   Affidavit   of   No   –

Employment   claiming   full   salary   from   22.07.2019   till   date  of

reinstatement   from   Respondent.   On   31.03.2022,   Respondent   No.1

filed   application   for   amendment   of   Written   Statement   and

subsequently   Petitioner   filed   Written   Notes   of   Argument.   Learned

School Tribunal dismissed the Appeal by judgment dated 23.09.2022.

Hence present Petition.  

4.  Mr. Kadam, learned Advocate for Petitioner would submit

that impugned judgment dated 23.09.2023 is passed without due

consideration of facts and material on record and therefore it is bad in

law and deserves to be set aside. He would submit that Petitioner is

duly qualified holding degrees of Bachelor of Arts (B.A.) and Bachelor

of   Library   Science   (B.Lib.Sc.)   and   was   appointed   as   Librarian   in

Respondent No.6 – College in September 2009 which appointment was

duly sanctioned by Respondent No.7 on 13.07.2011. 

4.1.  He would submit that from Academic Year 2009 – 2010 till

Academic Year 2014 – 2015, Petitioner sincerely discharged his duties

as Librarian in Respondent No.6 – College and received his salary. He

would submit that in 2014, Respondent No.6 – College suffered from

lack of student enrollment and permanently closed admissions. He

3 of 19

WP.14979.2022.doc

would   submit   that   on   24.11.2014,   Respondent   No.1   transferred

Petitioner to N.E.S. High School where he was absorbed as permanent

employee   to   the   vacant   post   of   Junior   Clerk   with   effect   from

24.11.2014 under the provisions of Rule 41 read with Rules 25 and 27

of Maharashtra Employees of Private Schools (Conditions of Service)

Rules, 1981 (for short “MEPS” Rules).   

4.2.  He would submit that during the course of his employment

with N.E.S. High School as Junior Clerk, Petitioner discharged his

duties   without   any   embellishment   or   infractions   and   no   adverse

remarks or written complaints were made against him. He would

submit   that   Petitioner   attended   training   program   conducted   by

Respondent No. 5 – Education Officer and received Certificate dated

14.11.2018 for the same. 

4.3.  He   would   submit   that   on   22.07.2019,   when   Petitioner

reported for duty, to his shock and surprise Respondent No.4 orally

informed   him   not   to   sign   the   muster   and   instantly   terminated

Petitioner’s services. He would submit that when Petitioner requested

Respondent No.4 to furnish reasons for his termination, Respondent

No.4 informed him that Respondent Nos. 2 and 3 (President and

Secretary   of   Respondent   No.1   –   Education   Society   respectively)

directed Respondent No.4 to deny Petitioner entry into the School

premises.   He   would   submit   that   Respondent   No.4   also   informed

4 of 19

WP.14979.2022.doc

Petitioner that Respondent No.8 was appointed to the post of Junior

Clerk in place of Petitioner. He would submit that Respondent No.4

terminated Petitioner’s service without following the procedure laid

down in MEPS Rules, 1981 and such oral termination is illegal and bad

in   law.   He   would   submit   that   since   Petitioner   was   a   permanent

employee his services ought to have been terminated in accordance

with the provisions prescribed under MEPS Rules, 1981. He would

submit that, Respondent No.8 was appointed to the post of Junior

Clerk after Petitioner’s termination at the behest of Respondent No.2 –

President of the Trust since he is a relative of Respondent No.2.  

4.4.  He would submit that Petitioner remained employed with

Respondent   No.1   –   Education   Society   for   over   10   years   and   his

appointment as Clerk at N.E.S. High School was approved by the

Education   Officer   as   permanent.   He   would   further   submit   that

Respondent No.7 granted approval for Petitioner’s appointment as

Junior Clerk at N.E.S. High School. He would submit that Respondent

No.1   nor   its   functionaries   served   requisite   termination   notice  to

Petitioner and neither was any enquiry or hearing conducted, hence on

this ground itself, Petitioner’s termination is illegal. 

4.5.  He would submit that Petitioner filed Appeal No.9 of 2020

before School Tribunal, Pune during which Petitioner filed application

dated 14.12.2020 seeking directions to Respondents to produce certain

5 of 19

WP.14979.2022.doc

documents which came to be allowed by order dated 10.01.2022. He

would submit that Respondents produced illegible copies of  those

documents   and   as   such   Petitioner   filed   another   application   dated

25.02.2022 seeking production of original documents on record which

came to be allowed on the same day with a specific observation that if

Respondents fail to produce those documents, adverse inference may

be drawn against them. He would submit that Appeal No.9 of 2020

was however dismissed by Judgment dated 23.09.2022 on the ground

of Petitioner being a temporary employee and his appointment not

having been approved by the Education Officer. Hence Petitioner filed

present Writ Petition. 

5.  PER CONTRA, Mr. Barge, learned Advocate for Respondent

Nos.1   to   3   draws   my   attention   to   Affidavit   –   in   –   reply  dated

02.04.2026   and   would   submit   that   present   Writ   Petition   is

misconceived, untenable in law and deserves to be dismissed. He

would submit that Petitioner has approached this Court with unclean

hands   and   suppressed   material   facts.   He   would   submit   that

Respondent No.6 – College shut down in 2011, and not in 2014 as

alleged by Petitioner, due to lack of student enrollment and in those

circumstances Petitioner was laid off, hence there was no question of

termination of his services as alleged by him and in that regard it was

impossible for Petitioner to receive any salary from Respondent No. 6 –

College from 2011 onwards

6 of 19

WP.14979.2022.doc

5.1.  He would submit that aforementioned Approval Order dated

13.07.2011 clearly stated that appointment to the post of Librarian

was temporary in nature and Respondent No.7 – Education Officer

never accorded sanctions / approval for Petitioner’s appointment. He

would submit that Approval Letter dated 13.07.2011 clearly states that

Petitioner’s   appointment   was   from   01.01.2011   to   31.08.2011   and

hence the same was temporary in nature. He would submit that School

Tribunal   has   rightly   held   that   Petitioner   was   never   a   permanent

employee and he did not make out any case on merits to obtain relief

of reinstatement along with backwages. He would submit that since

Petitioner is not a permanent employee of Respondent No.1 – Trust,

MEPS Rules, 1981 are not applicable to the facts of Petitioner’s case.  

5.2.   He would submit that Absorption Order to show Petitioner’s

absorption from Respondent No. 6 – College to N.E.S. High School,

relied upon by him is a false and fabricated document which was

prepared in connivance with the erstwhile Principal of N.E.S. High

School and hence the same is non est in law and cannot confer any

legal right upon Petitioner. He would submit that after closure of

Respondent No.6 – College, no Government Circular /  Resolution

sanctioned posts or new staffing pattern was prepared so as to absorb

the Petitioner in alternate employment, hence Petitioner’s claim that

new post of “Junior Clerk” was created in 2014 is false. He would

submit that Petitioner was never legally appointed nor did his name

7 of 19

WP.14979.2022.doc

reflect on the muster roll of Respondent No.4 hence question of his

termination cannot arise.  

5.3.  He would submit that Respondent No.1 – Trust never issued

any instruction to Petitioner to attend training programme organized

by Respondent No.5 – Education Officer and that alleged training

Certificate and fee collection documents relied upon by Petitioners are

false and fabricated to show continuity of his service with Respondent

No.1 – Trust’s Educational Institutions. 

5.4.   He would submit that Respondent No.6 – Education Society

possesses no power to create posts since this is strictly governed by

Government policy making and law. He would submit that since no

post of Junior Clerk was ever sanctioned in N.E.S. High School and

Principal of NES High School and Junior College did not possess

authority to create vacant posts in the Institution.  He would submit

that   Petitioner   and   the   erstwhile   Principal   of   NES   High   School

fabricated his absorption letter without the knowledge and approval of

Respondent No.1 – Trust and illegally issued the same to Petitioner in

order to regularize his transfer. 

5.5.  He   would  submit  that   power   to  effect   absorption  of   an

employee rests entirely with Respondent Nos. 5 and 7 – State and

hence when any school is closed down, absorption falls within the

jurisdiction of Respondent Nos.5 or 7 in accordance with law. He

8 of 19

WP.14979.2022.doc

would submit that valid absorption order would have to be issued by

Respondent Nos. 5 or 7 and not by Respondent No.1 – Trust. He would

submit that perusal of outward number on absorption letter dated

24.11.2014 corresponds to a different document in the record of N.E.S.

High School, hence the same is a false and fabricated document and

Petitioner cannot rely upon the same. He would submit that School

Tribunal passed order dated 29.06.2021 directing Petitioner produce

the original absorption order dated 24.11.2014, however he failed to

produce   the   same.   He   would   submit   that   in   view   of   his   above

submissions, present Petition be dismissed and impugned order be

upheld and confirmed. 

6.  I have heard the learned Advocates for the respective parties

at the bar and perused the record of the case with their able assistance.

Submissions   made   by   the   learned   Advocates   have   received   due

consideration of the Court.  

7.  At   the   outset,   it   is   seen   that,   both   institutions   where

Petitioner was in employment i.e. Respondent No.6 – College and

N.E.S High School are managed by the Respondent No.1 – Trust hence

it is safe to conclude that Petitioner was employed by Respondent No.1

– Trust. Petitioner was initially employed in Respondent No.6 – College

on   the   post   of   Librarian   and   his   appointment   was   approved   by

Respondent No.7 – Deputy Director of Education on 13.07.2011 for

9 of 19

WP.14979.2022.doc

the period 01.01.2011 to 31.08.2011, however he continued in service

of Respondent No.6 – College till it was closed down in 2014 due to

lack of student enrollment. Thereafter, it is seen that Respondent No.4

–   Principal   of   N.E.S.   High   School   issued   transfer   order   dated

24.11.2014 effectively absorbing the Petitioner permanent employee to

the post of Junior Clerk in N.E.S High School where he worked until

22.07.2019 when Respondent No.4 at the behest of Respondent Nos.1

to 3, orally terminated Petitioner’s service without issuing notice of

termination   neither   were   grounds   of   termination   informed  to

Petitioner nor was any enquiry conducted in accordance with law.  It is

further seen that in absence of notice of termination, statutory one

month salary was also not paid to the Petitioner in accordance with

Rule 28(1) MEPS Rules, 1981. 

8.  The   primary   contention   of   Petitioner   is   that   he   was

appointed as Librarian in September 2009 and rendered continuous

and   uninterrupted   service   till   the   date   of   his   termination  i.e.

22.07.2019 and therefore his services could not have been terminated

without following the due process of law as contemplated under the

provisions of the MEPS Act and Rules framed thereunder. Respondent

Nos.1 to 4’s case is that Petitioner was never appointed on permanent

basis and his appointment was only until 31.08.2011. However it is

seen that though his appointment was for eight months, services of

Petitioner were continued uninterrupted from September 2009 till July

10 of 19

WP.14979.2022.doc

2019  without  any  break  by Respondent  No.1  – Trust in  its  twin

Education Institutions. During this tenure, Petitioner discharged duties

as Librarian from October 2009 to November 2014 and as Junior Clerk

tasked with preparation of certificates and other clerical duties from

30.11.2014 to 22.07.2019. It is also seen and borne out from the

record that during his tenure at Respondent No.1 – Trust, Petitioner

participated in government – mandated training programmes for non

teaching   staff   conducted   by   the   Education   Officer   and   received

Certificate dated 14.11.2018 for the same. It is also borne out from the

record   that   subsequent   to   his   termination,   Petitioner   remained

unemployed till passing of the impugned judgment dated 23.09.2022

until today, resulting in unemployment and has filed Affidavit to that

effect appended to Petition at Exhbit ‘T’ page No.93. 

9.  It is seen that Petitioner was employed with Respondent

No.1 – Trust between 2009 to 2019 i.e. for 10 long years without any

blemish   nor   complaints   about   his   service   and   further   Petitioner

possessed requisite qualifications for both posts against which he was

appointed,   therefore   in   such  

prima   facie  proven   facts   Petitioner

attained deemed permanency under Section 5 of MEPS Act. It is seen

that that if Petitioner, for the sake of argument, is to be treated as a

temporary employee, Respondent No.1 was under statutory obligation

to issue notice of one month for terminating his service as temporary

employee as provided under Rule 28 of MEPS Rules and if Petitioner

11 of 19

WP.14979.2022.doc

was accepted as permanent employee, then Respondent Nos.1 – 4 are

not entitled to terminate his service without following the mandated

procedure enumerated under Rule 26 of MEPS Rules. It is seen that in

both situations, Respondent Nos.1 – 4 failed to follow due process of

law and fulfill its statutory obligations under MEPS Act and MEPS

Rules, hence I am of the view that findings returned by the School

Tribunal are unsustainable and deserve to be set aside. 

10.     It is seen that Petitioner's appointment was made as per

Annexure ‘D’ notified and approved by Respondent No.7 and through

the same, Petitioner was appointed to post of ‘Librarian’ in Respondent

No.6 – College, hence his appointment was valid and in accordance

with law. As held above, closure of Respondent No.6 by Respondent

No.1 could not have been done without permission of Respondent

No.7,   hence   absorption   of   Petitioner   into   N.E.S   High   School   was

correct in law. Therefore, Petitioner was legally appointed in service of

Respondent No.1 – Trust from October 2009 till his illegal termination

in July 2019. It is further borne out from the record that in pursuance

of order dated 15.06.2021 passed by the School Tribunal, Respondent

No.1 was directed to file register of documents i.e. TC Books and

receipts before the Tribunal and the same were duly produced and

signature of Petitioner was reflected in various documents i.e. TC

Books and receipts prepared by him during the years of 2016, 2017,

2018 and 2019. If this is the case, then I am of the clear view that this

12 of 19

WP.14979.2022.doc

establishes continuity of service Petitioner with Respondent No.1 –

Trust. In that view of the matter, I cannot agree with the submissions

put forth and argued by Mr. Barge on behalf of Respondent Nos.1 to 4

that the finding returned by the School Tribunal that Petitioner was a

temporary employee and he was legally terminated by oral termination

order and hence not entitled for reinstatement. 

11.  It   is   seen   that   School   Tribunal   passed   order   dated

10.01.2022 wherein it directed Respondent Nos. 1 to 4 to produce staff

list of N.E.S. High School for the year 2008 and List / Statement ‘A’ of

all  incumbent   staff   during  that   year   along  with   appointment  and

admission order of Respondent No.8 in order to establish whether

Respondent   No.8   was   working   in   N.E.S.   High   School   before   the

Petitioner. Subsequently, it is seen that School Tribunal passed order

dated 25.02.2022 wherein it observed that Respondent Nos. 1 to 4 did

not   produce   the   aforementioned   documents   and   hence   adverse

inference was drawn against the Respondents. However perusal of the

impugned   order   would   show   that   School   Tribunal   did   not   draw

adverse inference against non – production of these vital documents.

This in my opinion is a travesty of justice where the School Tribunal

has failed to consider the fact that since Respondent Nos. 1 to 4 did

not   produce   the   aforementioned   documents,   adjudication   as   to

whether Respondent No.8 deserved to be appointed to the post of

Junior Clerk in place and stead of Petitioner could not be done. 

13 of 19

WP.14979.2022.doc

12.  It is seen that Respondent Nos.1 – 4 have strongly resisted

the case of Petitioner that he was absorbed into N.E.S High School on

the post of Junior Clerk and contended that his alleged appointment

letter was fabricated and orchestrated in connivance with Respondent

No.4  –   Principal   due   to   which   inquiry  proceedings  were  initiated

against Respondent No.4 – Principal. In this regard,  attention is drawn

to a decision of this Court in the case of  Bharat Education Society's

Junior College of Commerce and Economics and others V/s.

Balaraman Vembulu 

1

.  In paragraph No.6  this Court held that even if

there is a fall in student enrollment in educational institutions due to

which employees are retrenched, decision to retrench such employees

cannot   rest   in  unilateral   discretion   of   the   management  and   prior

approval of Competent Authorities (i.e Respondent Nos. 5 and 7) as

well as due adherence to procedure postulated in Rule 26 of the MEPS

Act is mandatory. Paragraph No.6 is reproduced hereunder for ease of

reference:- 

“

6. A consideration of Rule 26 thus, shows that even if there is

a reduction in the establishment due to a fall in the number of

pupils,   classes   or   divisions,   the   decision   to   retrench   an

employee   cannot   rest   in   the   unilateral   discretion   of   the

management   of   a   school.   In   the   case   of   all   schools,   the

principles on the basis of which the retrenchment is to be

effected, are specified. The prior approval of the competent

authorities   of   the   Education   Department   is   a   mandatory

condition. In the case of aided schools the employee whose

services are sought to be dispensed with is to be absorbed in an

alternative establishment. In the exceptional case specified in

sub-rule (9) where the facility of absorption is not admissible,

the employee has to be given an opportunity of working on a

12000 SCC OnLine Bom 583

14 of 19

WP.14979.2022.doc

lower scale or post or on a part-time post.”

13.   It is seen that Respondent No.1 terminated Petitioner after

its establishment i.e. Respondent No.6 shut down however Respondent

No.1 failed to produce any document or material on record to show

approval for termination / retrenchment of employees was sought

from Respondent No.7 – Deputy Director of Education. Therefore,

Petitioner was rightly absorbed into another institution managed by

Respondent No.1 – Trust. It is further seen that though Petitioner

possessed adequate qualifications to be appointed as Librarian, yet he

accepted a lower post of Junior Clerk in N.E.S High School. Hence

submissions put forth by Respondent Nos.1 to 4 do not inspire any

confidence of this Court at all and therefore cannot be accepted. 

14.  What is intriguing is the fact that no  departmental enquiry

was held for Petitioner’s termination, no show cause notice is issued

containing reasons therein, no charge has been framed, no inquiry

officer was appointed and no statement was recorded. It is further seen

that Respondent No.1 – Trust was under obligation to issue statutory

one month notice for terminating services of a temporary employee as

provided under Rule 28 of the MEPS Rules, 1981 listing out reasons

for termination as enumerated in Rule 28(5) of MEPS Rules, 1981.

Thus  

prima facie  from the record, it is an admitted position that

termination of the Petitioner was clearly contrary to law. 

15 of 19

WP.14979.2022.doc

15.  Here in the present case, admittedly no show-cause-notice is

issued, no dereliction is alleged on part of Petitioner, no charge is

framed, no inquiry is conducted, no statements are recorded  and

abruptly on oral termination, Petitioner is relieved from his services.

This is in complete defiance of the due process of law. With such

overwhelming faults which are completely untenable on the face of

record merely because Management does not want the Petitioner to

continue in employment cannot be a reason for denying reinstatement

to the Petitioner. There is no dispute regarding Petitioner’s services

rendered diligently from the date of his appointment i.e. September

2009 until 22.07.2019 when by oral termination without holding any

departmental inquiry whatsoever his services are terminated w.e.f.

28.02.2019   in   flagrant   violation   of   the   due   process   of   law.   The

allegation of forgery and fabrication is also unbelievable as no steps

are taken by Respondents to indict the Petitioner for his acts.  Hence

such a counter is untenable.  It is taken before this Court for the first

time. 

16.  Though the learned Tribunal has awarded six months salary

as compensation to Petitioner in lieu of reinstatement, the same cannot

wipe out the stigma cast upon the Petitioner by the Management,

upon such wrongful termination. Compensation of six months salary is

not   adequate   compensation   to   the   Petitioner   considering   his

unblemished service of ten years rendered to Respondent No.1 – Trust.

16 of 19

WP.14979.2022.doc

17.  Hence   in   view   of   the   aforesaid   strong   facts   and

circumstances in the present case, I am in complete disagreement with

the finding returned in the impugned judgement dated 23.09.2022 of

the Tribunal and the same therefore calls for immediate interference of

this Court. This is a clear case of high handedness and arbitrariness

exercised by Respondent No.1 - Trust and N.E.S High School. It clearly

borders on illegality and exploitation without regard to the due process

of law. Hence, the finding returned in the impugned judgment offering

six months salary as compensation in lieu of reinstatement under

Section 11(e) of the MEPS Act stands dismissed, so also the judgment

dated 23.09.2022 is quashed and set aside and it is directed that

Petitioner is entitled to reinstatement on the same post from which he

was terminated in N.E.S High School of Respondent No.1 - Trust along

with full backwages. The Appeal filed by the Petitioner stands allowed

and his termination stands set aside and he is directed to be reinstated

forthwith. 

18.   Insofar as the issue of backwages / compensation to be

awarded to Petitioner is concerned, in the facts and circumstances of

the present case, I am of the opinion that Petitioner is not at fault

whatsoever. Respondent Nos.1 to 4 have not followed the due process

of law in terminating the services of Petitioner and have taken the law

into their own hands. Petitioner has remained in unemployment during

the aforesaid period and has suffered the ignominy of being out of

17 of 19

WP.14979.2022.doc

service   and   without   any   earnings   without   his   fault.   There   is   no

material placed by Respondent Nos.1 to 4 on record to show that

Petitioner was employed elsewhere in the interregnum.  

19.  Attention is drawn to a recent decision of the Supreme Court

in the case of Constable Uma Shankaran Vs. Union Of India & Ors.

2

delivered on 16.01.2026 wherein the Supreme Court in paragraph No.

8 has held that when termination is held to be illegal and no proof of

alternate employment exists, denial of backwages is unjustified. The

relevant   paragraph   No.8   is   reproduced   below   for   immediate

reference:- 

“8.  We are conscious of the law that ordering back wages to

be paid to a dismissed employee – upon his dismissal being set

aside   by   a   court   of   law   –   is   not   an   automatic   relief   and,

ordinarily, is dependent on the employee being not employed in

the   interregnum.   However,   the   general   rule   is   that   if   the

employer   by   reason   of   its   illegal   act   deprives   any   of   its

employees from discharging his work and the termination is

ultimately held to be bad in law, such employee has a legitimate

and valid claim to be restored with all that he would have

received but for being illegally kept away from work. This is

based on the principle that although the employee was willing to

perform work, it was the employer who did not accept work

from him and, therefore, if the employer’s action is held to be

illegal and bad, such employer cannot escape from suffering the

consequences.” 

20.  In that  view of  the matter, Petitioner shall therefore be

entitled to full backwages for the entire period from the date of his

termination until he is reinstated from the date of he having been

terminated from N.E.S High School i.e. from 22.07.2019. It is directed

2 Special Leave Petition (C) Nos.6903-6904/2020 decided on 19th January 2026

18 of 19

WP.14979.2022.doc

that full backwages shall be paid to Petitioner along with interest at

the rate of 9% per annum by Respondent No.1 – Trust. All amounts

due and payable as directed hereinabove shall be paid by Respondent

Nos.1 to 4 to the Petitioner within a period of 2 weeks from today

positively.  Respondent Nos.2 to 4 shall be personally liable to ensure

that they will forthwith allow the Petitioner to join the Respondent

No.1 – Institution on the basis of a server copy of this judgment

downloaded from the website of the High Court. Further they shall

immediately compute the backwages payable as per this judgment /

order and ensure that the same is paid fully alongwith interest as

directed in the Petitioner’s Bank account.  If Respondent Nos.2 to 4 do

not follow the above directions, they shall be liable for contempt. 

21.  All parties to act on a server copy of this judgment.

22.   Writ Petition is allowed and disposed in the above terms. 

     [ MILIND N. JADHAV, J. ]

23.  After the above judgement is pronounced, Mr. Barge, learned

Advocate for Respondent Nos.1 to 3 persuades the Court to stay the

effect and validity of this judgement in order to enable Respondents to

challenge the same before Supreme Court.   I have considered his

request but in view of observations and findings which are extremely

strong, I am not inclined to accept the request for stay made by Mr.

Barge.  Request made by Mr. Barge is declined.

                                   [ MILIND N. JADHAV, J. ]

Ajay

19 of 19

AJAY

TRAMBAK

UGALMUGALE

Digitally signed

by AJAY

TRAMBAK

UGALMUGALE

Date:

2026.06.08

20:16:35 +0530