MYSORE RIYASAT HINDI PRACHAR SAMITI Vs. THIMMAIAH

JUDGEMENT

(1.) In this writ petition the petitioner has prayed for quashing an interlocutory order made by the Educational Appellate Tribunal, Bangalore.

(2.) The petitioner is Mysore Riyasat Hindu Prachar Samithi which is a society registered under the Societies Registration Act. Respondent No. 1 was a peon on the establishment of the Hindi Prachar Samithi. By an order made on 8-7-1980 he was removed from service. Aggrieved by the said order respondent No. 1 preferred an appeal under S. 8 of the Karnataka Private Educational Institutions (Discipline & Control) Act, 1975, before the Educational Appellate Tribunal. Bangalore. On 18-8-80 the Tribunal made an order staying the operation of the order of dismissal pending disposal of the appeal Aggrieved by the said order, the petitioner has presented this petition.

(3.) Sri K. Lanshminarayana Rao, learned counsel appearing for the petitioner, raised the following contentions;