RAMAKRISHNAIAH Vs. PRESIDENT VEERASHAIVA MUTT EDUCATION

JUDGEMENT

(1.) HEARD.

(2.) THIS revision by the delinquent teacher is against the order of the educational Appellate Tribunal, Bangalore Rural District, Bangalore, dated 13-11-1988 passed rejecting his application i. e. , I. A. No. II under section 151 of the CPC filed in E. A. T. No. 5 of 1995 praying for a direction to the respondent-Management to pay him the subsistence allowance at the rate of 75% of the last pay scale drawn by him till 16-5-1996 and at the rate of 90% from 16-5-1996 onwards.

(3.) THE material admitted facts are that petitioner had been working as a teacher in certain educational institution of the Management. Certain charges of misconduct were alleged against him. Contemplating disciplinary enquiry of those charges he was placed under suspension by the respondent-Management under its memo dated 15-5-1995 with effect from the said date. That suspension memo was challenged by him before the Educational Appellate Tribunal, Bangalore Rural District, bangalore ('the Tribunal' for short) in said E. A. T. No. 5 of 1995. Pending final disposal of his appeal, I. A. No. II was made by him praying for a direction to the Management to give him the subsistence allowance to which he is entitled during the period of his suspension.