YAMUNA K. D/O SRI S. KOTHADAN Vs. J. BHAGYALAKSHMI THE HEAD MISTRESS AND MANAGEMENT MEMBER BAPUJI TEACHERS ASSOCIATION KANNADA AND TAMIL HIGHER PRIMARY SCHOOL 13/1, 8TH CROSS, MAGADI ROAD. BANGALORE, SURESH BABU THE PRESIDENT BAPUJI TEACHERS ASS

JUDGEMENT

(1.) IT is only in this country that people who do not work are paid wages which is anti thesis to the word 'wages'. Wages are earned not granted or given as gratis.

(2.) COMPLAINANT in this contempt petition was writ petitioner before this court in WP No. 18957/2006 complaining that though she had been appointed as 'Assistant Mistress' by the Management of Bapuji Teachers Association running Kannada and Tamil Higher Primary School at Magadi Road. Bangalore, as per appointment order dated 7.8.1982, she had not been provided proper work from February 1983 and while notice was issued to her on 17.9.1990 and that was also properly responded and that she had approached the Educational Appellate Tribunal in Appeal No. 37/1994 treating that non providing of work to her amounted to termination and therefore the Management should be directed to reinstate her etc.

(3.) THE learned single Judge of this court dismissed the writ petition in terms of order dated 25.6.2008 and therefore the complainant had preferred a writ appeal.