RANGA VIDYA SAMSTHE Vs. BLOCK EDUCATION OFFICER

JUDGEMENT

(1.) These appeals assail the orders passed by the learned Single Judge in W.P.Nos.30518/2012, 30519/2012 and 30520/2012 dated 16/07/2013.

(2.) The sixth respondent - Teachers, in all these appeals had preferred their respective appeals before the Educational Appellate Tribunal [hereinafter, referred to as the "Tribunal"], at Chitradurga, being aggrieved by their termination from service. The Tribunal by a common judgment allowed their appeals and had directed reinstatement of the Teachers in their respective posts w.e.f. June 2009. Being aggrieved by the said judgment of the Tribunal, the appellant Educational Institution herein, had preferred the aforesaid writ petitions. The learned Single Judge has dismissed the writ petitions. It is against the said orders, these appeals have been preferred.

(3.) Since these appeals arise out of the separate orders of the learned Single Judge affirming the common judgment of the Tribunal at Chitradurga, dated 02/07/2012, they have been heard together.