RAMALINGAPPA HUGAR Vs. VEERASHAIVA VIDYAVARDHAKA SANGHA AND ORS

JUDGEMENT

(1.) The petitioner was working as the Principal of I-respondent Col lege. The petitioner was tried in a domestic inquiry for misappropriating funds of col lege. The Inquiring Authority found that petitioner had sold application forms and had col lected a sum of Rs.50,000/-. The petitioner had committed this act in connivance with a First Division Assistant by name Mruthyunjaya Swamy. The Discipl inary Authority accepted the inquiry report and dismissed petitioner from service. Therefore, petitioner was before Educational Appellate Tribunal (for short, 'the Tribunal'). The learned Judge of the Tribunal concurring with the findings recorded by Inquiring Authority and the order passed by Discipl inary Authority, dismissed the appeal. Therefore, petitioner is before this court.

(2.) I have heard learned counsel for parties and I have gone through the impugned judgment.

(3.) Before the Inquiring Authority, petitioner has admitted his guilt and he had undertaken to deposit the amount and he has deposited the amount. The Inquiring Authority on appreciation of evidence has recorded a finding that charges against petitioner are proved. The learned Judge of the Tribunal on re-appreciation of evidence has confirmed the findings of the Inquiring Authority and penalty imposed by the Disciplinary Authority.