SHALINI B Vs. VENKATARAMANA SWAMY

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order of the Education Appellate Tribunal in EAT No.1/2020 dtd. 5/9/2020 by which, the Tribunal declines to entertain the appeal filed by the petitioner on the ground that the order of termination is not a punitive order and the fact that it not being the punitive order, the appeal would not become maintainable before the Tribunal.

(2.) Heard the learned counsel, Sri. Sachin B.S., appearing for the petitioner and the learned counsel, Sri. M. Sudhakar Pai, appearing for respondent No.2/caveator.

(3.) Brief facts leading to the filing of the present writ petition are that, the petitioner pursuant to a Notification issued by respondent No.2 calling for applications from the eligible candidates for the appointment of the post of Lecturer in Economics, finding herself eligible applied to the said post and pursuant to a selection process was appointed on 1/6/2017 as a fulltime lecturer in Economics for a period of 5 years from 1/6/2017 to 31/3/2012 with a consolidated pay of Rs.17,000.00 per month.