B.T. KRISHNAMURTHY Vs. SRI BASAVESWARA EDUCATION SOCIETY

JUDGEMENT

(1.) Leave granted.

(2.) Since these two appeals arose out of the common judgment and order dated 11.07.2011 passed in Writ Appeal Nos. 1812 of 2006 and 1865 of 2006, the same have been heard and disposed of by this common judgment.

(3.) By the impugned judgment and order, a Division Bench of the Karnataka High Court dismissed the appeals and affirmed the order dated 20 0f 2006 passed by a learned Single Judge in Writ Petition Nos. 52603 of 2003 and 54201 of 2003 and the order dated 03.12.2002 passed by the Education Appellate Tribunal in EAT No.16 of 1996.