CHAIRMAN Vs. SHARANAPPA

JUDGEMENT

(1.) Aggrieved by the order dated 15.07.2015 passed by the Educational Appellate Tribunal (hereinafter referred to as 'the Tribunal' for short) in E.A.T. Appeal No.1/2014 (Annexure-D to the writ petition), the respondents therein have preferred this writ petition.

(2.) Petitioner No.1 is a society registered under the Karnataka Societies Registration Act and petitioner Nos.2 and 3 are the institutions run by petitioner No.1- society. Respondent herein was appointed as a peon in the year 1994 by petitioner No.1 to serve in petitioner No.2-College.

(3.) It is the case of the respondent that he was appointed as a peon by the petitioners on 01.09.1994 and was in service till there was a deemed termination of his service on 25.01.2014. It is the contention of the respondent that the said deemed termination of his service is illegal and without any valid reason. Hence, he preferred E.A.T Appeal No.1/2014. After hearing the parties concerned, the Tribunal has allowed the appeal in part. The order of deemed termination of the respondent herein dated 25.01.2014 was set aside and the petitioners herein were directed to reinstate the respondent to duty and the respondent was held entitled for continuity of service and also 50% back wages from 25.01.2014 till the date of his reinstatement into service.