SUNANDA PRABHAKAR BHAVANA Vs. MEMBER KARNATAKA PRIVATE EDUCATIONAL APPELLATE TRIBUNAL AND PRINCIPAL DISTRICT JUDGE BELGAUM

JUDGEMENT

(1.) AGGRIEVED by the orders made in LA. No. 21 by the Educational appellate Tribunal in case No. KPIE 3 of 1982, dated 11-5-1994, legal representatives of late Sri Prabhakar, are before this Court.

(2.) THE issues raised in this writ petition lie in a very narrow compass. When Sri Prabhakar was working as a Headmaster of Sri Shivaji High school, Kadoli, Belgaum, his services came to be terminated by the school authorities. Aggrieved by the said order, Sri Prabhakar, had filed an appeal before the Educational Appellate Tribunal. During the pendency of the appeal, Sri Prabhakar, had expired. Petitioners herein who claim to be the legal representatives of late Sri Prabhakar, have filed la. No. 21 to come on record to prosecute the appeal filed by late Sri prabhakar. That application filed by the petitioners is rejected by the tribunal by its order dated 11-5-1994. Aggrieved by the same, petitioners are before this Court.

(3.) I have carefully perused the orders made by the learned Trial judge. The learned Trial Judge has rejected the application on the ground that, since late Sri Prabhakar had only questioned the order of his termination by the school authorities, after his death the cause of action would not survive to the applicants before him and therefore, he has rejected the application filed in I. A. No. 21.