P S SRIDHARAMURTHY Vs. VENKATESHA EDUCATION SOCIETY

JUDGEMENT

(1.) THOUGH the matter was not admitted from 1980 onwards, coming up for admission. It was taken by consent following the Full Bench decision of this Court, the CRP is held to be maintainable. (ILR :1998 Kar. 3104 and 3048 is also followed ).

(2.) AGGRIEVED by the dismissal of his appeal in MA EAP 30/93 onthe file of the Addl. City Civil Judge Bangalore, confirming the termination of his services, the petitioner, a teacher/lecturer, has come forward in the above revision petition.

(3.) IT is claimed that he was appointed as a lecturer in thepolytechnic on a consolidated salary of Rs. 1400/- p. m. with effect from 14-1-1991 and he was transferred as a lecturer in mechanical department of the second respondent college on a consolidated salary of Rs. 1700/- per month with effect from 1-3-1992. Till his termination on 6-3-1993 he was working in that new post. Making very many allegations against the respondent as oppressive to public policy, the petitioner claimed that the terms and conditions of the service are illegal. The lecturers of the second respondent college formed an association and that irked the management. 24 lecturers were found to be unsuitable for the post on 28-2-1993 by the management and they were terminated. The appeal filed against the termination was dismissed by the Tribunal and hence the present crr