GNANMANDIRA STATE HIGH SCHOOL Vs. R LAXMIPATHI

JUDGEMENT

(1.) THIS revision petition arises from the judgment and order dated 14.7.2000 delivered by the I Ind Additional District and Sessions Judge (Shri B. Yoginath), Kolar, in E.A.T. Appeal No. 7 of 1993, whereby the I Ind Additional District and Sessions Judge, Kolar as such allowed the appeal filed by the Appellant (Respondent -1 herein) and directed the revision Petitioner to take the Appellant on duty within one month and to pay the salary alongwith costs.

(2.) WITHOUT going into the merits of the case, here I find that the I Ind Additional District and Sessions Judge, Kolar, has passed the order as 'Civil Court' as nomenclature has been given as I Ind Additional District and Sessions Judge, Kolar and at the end of the operative portion of the order also where the signature is there it is mentioned as "B. Yoginath, I Ind Additional District and Sessions Judge, Kolar".

(3.) THE learned Counsel appearing for the Respondents contended that the impugned order may be said to be within the jurisdiction as under Section 10 of the Karnataka Private Educational Institutions Act, 1975, it has been provided that pending constitution of the Educational Appellate Tribunal under Section 96(1) and (2) of the Act, the District Judge of each District shall function as the Educational Appellate Tribunal of the District. He submitted that there is only description of the nomenclature.