MARATA MANDAL Vs. DIRECTOR PRE-UNIVERSITY EDUCATION BOARD GOVERNMENT OF KARNATAKA PALACE ROAD AND ORS

JUDGEMENT

(1.) The 4th respondent in W.P.9082/05 was working as Principal of the Maratha Mandal Composite Junior College, Khanapur (herein after referred as the Maratha Mandal) run by the petitioner. The petitioner in W.P.40461/04 was working as Second Division Assistant in the same institution. In the audit conducted in the year 1981-82 it was found that petitioner in W.P.40461/04 and the 4th respondent in W.P.9082/05 (herein after called as delinquents No.1 and 2 respectively) had committed misappropriation and falsification of accounts. Therefore, a disciplinary enquiry was held against delinquents.

(2.) The delinquents were held guilty and delinquent No.2 in W.P.9082/05 was compulsorily retired from service and the delinquent No.1 was dismissed from service. Therefore they were before the Education Appellate Tribunal at Belgaum.

(3.) The delinquent No.1 had filed Appeal No.KPEI.2/88 and delinquent No.2 had filed appeal No.KPEI No.6/88. The I Additional District Judge, Belgaum accepted Appeal No.2/1988 and dismissed Appeal No.6/1988.