BASAVARAJ PATIL Vs. HYDERABAD KARNATAKA EDUCATION SOCIETY GULBARGA

JUDGEMENT

(1.) these two revision petitions are directed against the common order passed on 15-1-1990 in m.a. nos. 1 of 1988 and 2 of 1988 by the educational appellate tribunal and district judge, raichur, dismissing the appeals of the petitioners.

(2.) since both the revision petitions are filed against a common order passed bythe educational appellate tribunal and district judge, raichur, and common question of law and facts are involved, they are disposed of by a common order.

(3.) the facts in brief are that the petitioner, basavaraj patil in c.r.p. No. 2342 of 1990 is an appellant in m.a. No. 1 of 1988 and the petitioner, sidramareddy in c.r.p. No. 2341/1990 is an appellant in m.a. No. 2 of 1988 before the educational appellate tribunal and district judge, raichur. Respondent is common in both the revision petitions.