PEOPLES EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals are directed against the order dtd. 3/8/2018 passed in W.P. Nos. 42513/2016 and 42514/2016 whereunder the writ petitions filed for quashing of the orders dtd. 7/4/2016 passed by first respondent herein in Revision Petition No. 3/2012 and Revision Petition No. 5/2013 came to be dismissed by affirming the said orders under which, the order dtd. 25/5/2011 (Annexure-B) passed by the writ petitioners/appellants retrenching respondents 3 to 6 came to be set aside with a direction to reconsider the same and to accommodate them in other colleges run by the first appellant herein.

(2.) Parties are referred to as per their rank before the learned Single Judge.

(3.) Respondents 3 to 6 (in W.A. 2904/2018) were appointed as part-time lecturers in Sociology, Economics, English and History subjects on 1/1/1991, 20/8/1986, 30/4/2001 and 10/11/1986 respectively by the first petitioner-trust. These respondents challenged the orders dtd. 30/11/2009 of the Department of Collegiate Education under which they had declined to admit them to grant in aid, by filing W.P. Nos. 74/2009 and 230-232/2009. Said writ petitions came to be disposed of by order dtd. 30/11/2009 whereunder fourth respondent therein i.e., second appellant herein was directed to consider the petitioner's claim in accordance with the directions issued by the Apex Court in S.S. Anand and others vs. The Management of Mahatma Gandhi Vidyapeeta (Regd.) Bangalore and another reported (1998) 3 KLJ 293. By order dtd. 3/4/2010 (Annexure-D) said prayer of respondents 3 to 6 came to be rejected and communicated to them. Being aggrieved by the said endorsement, respondents 3 to 6 herein filed Revision Petition No. 3/2012.