S G KRISHNAMURTHY Vs. VOKKALIGARA SANGHA

JUDGEMENT

(1.) THE petitioner being aggrieved of the judgment passed in M. A (EAT) No. 38/2000, by the Educational Appellate Tribunal, Bangalore, dated 6. 11. 2000, dismissing the appeal has come up with this revision.

(2.) THE brief facts are as follows:

(3.) THE learned Counsel Shri K. Sridhar for the petitioner contended that the petitioner is senior to respondent No. 2 and was working as a physical Education Instructor in the College whereas he has been transferred to work in the High School. This amounts to reduction in rank. Therefore contended that an appeal shall lie under Section 94 of the Karnataka Education Act as there is violation of the provisions of Section 92 of the Act. Therefore, prayed to set aside the impugned order as well as the transfer order effected by the management and re-post him to junior College in which he was earlier working as a Physical Education Instructor.