1998 LAB. I. C. 2868 ::(1998) 2 CurLR 513 ::(1998) 80 FacLR 426 ::(1998) 4 AllMR 19 (BOM) ::(1998) 4 Bom CR 181 ::(1998) 4 Lab LN 169 ::(1998) 3 Mah LJ 198 ::(1999) 1 ServLR 421

Bombay High Court

Hon'ble Judge(s): A. V. Savant, S. Radhakrishnan , JJ

(A) Constitution of India , Art.14, Art.21— Maharashtra Employees of Private Schools (Conditions of Service) Rules (1981) , R.34(2) Second Proviso— Subsistence allowance - Reduction of allowance to Rs. 1 p.m. on employees' conviction - Is unreasonable and infringes his personal liberty - R. 34(2) Second proviso being violative of Arts. 14, 21 quashed. Maharashtra Employees of Private Schools (Conditions of Service) Rules (1981) , R.34(2) Second Proviso— @page-LabIC2869AIR 1983 SC 803, 1981 (2) SCR 516, 1990 (1) SCC 520, Rel. on. (Para 12 13) (B) Maharashtra Employees of Private Schools (Conditions of Service) Rules (1981) , R.34(2) Second Proviso— High Court suspending conviction and sentence in revision application - Question whether Administrator of School can in absence of subsisting order of conviction reduce subsistence allowance left open. (Para 13) .....