HEBBALAKPPA HAVALAPPA HIREMANI Vs. NARASIMHA SWAMY VIDYA SAMSTHE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner was working as a Principal of Smt.Giraja Mahila Pre-University College, Sindhanur, run by the respondent-Society from the year 1994. Disciplinary enquiry was initiated against the petitioner on the basis of ten charges relating to misappropriation of monies, highhandedness etc. under Rule 17 of the Karnataka Private Educational Institutions (Discipline and Control) Rules 1978. The Enquiry Officer was appointed who submitted a report confirming the delinquency against the petitioner to having been proven on 10/10/2003. A 2 nd show cause notice came to be issued on 26/7/2004 which was replied to by the petitioner on 12/8/2004, the disciplinary authority not acceptable to the reply dismissed the petitioner from service on 30/8/2004 which came to be challenged by the petitioner by filing an appeal under Sec. 94 of the Karnataka Education Act before the Education Appellate Tribunal at Raichur in EAT No.2/2004 which came to be dismissed on 25/8/2009. It is aggrieved by the same that the petitioner is before this Court.

(3.) Sri.S.S.Mamadapur., learned counsel for the petitioner would submit