VIJAYASHRI SANGAPPA KUMBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the impugned order, wherein the petitioner has been removed from service, the instant writ petition is filed.

(2.) The petitioner was a Teacher in 7th respondent - Institution. On certain allegations, he has been removed from service. If the petitioner is aggrieved by the same, he has an alternative and efficacious remedy under Sec. 94 of the Karnataka Education Act, 1983. Hence, the writ petition is dismissed reserving liberty to the petitioner to file an appeal before the appropriate Forum and challenge the impugned order. That, the time spent by the petitioner in prosecuting this writ petition shall be condoned by the Tribunal, if any appeal were to be filed by the petitioner herein.