S K JOSHI Vs. VIDYAVARDHAKA SANGH

JUDGEMENT

(1.) FACTS in these two Writ Petitions and the questions of law raised are more or less identical. Therefore, they are heard together and disposed off by this common order.

(2.) FOR narration of facts, I would be relying upon statements made by the petitioner in W. P. No. 5761/2001.

(3.) PETITIONER is an Asst. Teacher working in a school managed and controlled by the first respondent ? Vidya Vardhaka Sangha, a society registered under the provisions of the Societies Registration act. The society is running several educational institutions in and around Bijapur District.